VISHWENDRA VERMA Vs. KEERTI VERMA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner being aggrieved with the order dtd. 16/2/2022 passed by the Family Court No.2, Udaipur (hereinafter to be referred as 'the trial court ') in Case No.13/2020 (CIS No.603/2018), whereby the application filed by the petitioner under Order I Rule 10 read with Sec. 151 CPC has been dismissed.

(2.) The respondent, who happened to be the wife of the petitioner, (hereinafter to be referred as 'the respondent-wife ') filed a divorce petition before the trial court seeking divorce from the petitioner on the ground of desertion.

(3.) The petitioner, in his reply to the divorce petition, has levelled allegation against the respondent-wife that she is living in adultery with one person and on the basis of it he has filed an application under Order I Rule 10 read with Sec. 151 CPC with a prayer to implead that person with whom the respondent-wife is allegedly having adultery relation.