LIPIKA GUPTA Vs. PARTHO GUPTA

JUDGEMENT

(1.) BOTH the aforesaid cases are being heard together and they are being disposedof by this common order as they arise out of common order passed in analogous matrimonial cases.

(2.) HEARD learned counsel for the parties.

(3.) IN both the aforesaid cases the petitioner (wife) had filed petitions dated 16.1.2004 and 23.2.2004 for amendment of her pleadings in both the cases by way of addition of a full paragraph therein. These petitions have been rejected by the impugned common order dated 27.7.2004 in both the aforementioned matrimonial cases by the learned Additional Principal Judge, Family Court, Patna.