KAVITA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner-Kavita is contesting respondent- Gurmer Singh's Petition seeking dissolution of their marriage, before the Matrimonial Court at Kathua. The dissolution is sought, inter alia, on the ground that the petitioner was living in adultery and had delivered a female child when the respondent had no access to her. To determine the respondent's entitlement or otherwise to dissolution of marriage, the parties were directed to lead evidence on issues which read thus:-

(2.) After the respondent completed his evidence in the case, the petitioner was called upon to lead evidence in rebuttal.

(3.) During the pendency of the proceedings, the petitioner's prayer seeking directions to the respondent to undergo DNA Test was rejected by the Court on 21.08.2007.