PANKAJ KUMAR PASWAN Vs. SAVITA KUMARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Application has been filed against the order dtd. 5/6/2018 passed by the Court of learned Principal Judge, Family Court, Muzaffarpur in Matrimonial Case no. 143/2009 by which the amendment petition dtd. 16/7/2016 filed on behalf of petitioner has been rejected.

(3.) The facts, in brief, are that the petitioner filed a Matrimonial Suit No. 143 of 2009 on 21/5/2009 in the Court of learned Principal Judge, Family Court, Muzaffarpur against his wife/respondent herein for divorce under Sec. 13 of the Hindu Marriage Act, 1955 mainly on the ground of adultery.