SARIKA KUMARI Vs. ARUL KUMAR SINHA

JUDGEMENT

(1.) THE Stamp Reporter has objected to the maintainability of the civil revision application.

(2.) AS there is no adjudication to the claim made by the petitioner, I am of the opinion that this present civil revision application is maintainable.

(3.) WIFE -petitioner, aggrieved by a portion of the judgment dated 12th of August, 2005 passed by the 1st Additional District Judge, Nalanda, Biharsharif in Judicial Separation (Divorce) Case No. 20 of 2002 observing that the provisions of Sec.23A of the Hindu Marriage Act is totally inapplicable, has preferred this application.