RAM KUMAR Vs. KAMLA DUTTA

JUDGEMENT

(1.) THE petitioners grievance is that the court below is insisting on him to file objections without first trying for reconciliation, as it should have. For this he relies upon Section 23 (2) of the Hindu Marriage Act. This sub-section fell for consideration in Chhote Lal v. Kamla Devi, AIR 1967 Pat 269. THE court observed :

(2.) THE result, therefore, is that this revision petition succeeds and is allowed. THE impugned orders dated 8-11-1979 and 19-11-1979 are set aside and the lower court is directed to make a fresh order in accordance with law keeping in view the observations made above.