VIMLA Vs. VIKAS KUMAR

JUDGEMENT

(1.) This writ petition is filed by the petitioner being aggrieved with the order dtd. 14/11/2022 passed by the Addl. Distt. and Sessions Judge, Ladnoo (for short 'the trial court'), whereby the trial court has closed opportunity of the petitioner to produce her evidence in defence while observing that as many as 12 opportunities have been granted to the petitioner, however, she has failed to produce any evidence in her defence and since the matter is old one, there is no justification in granting further opportunity to the petitioner to produce her defence evidence.

(2.) A divorce petition under Sec. 13 of the Hindu Marriage Act, 1955 is filed on behalf of the respondent against the petitioner for annulling the marriage solemnized between them on 12/6/2005. The said divorce proceedings are pending since 2017; the evidence of the respondent has been closed and the matter is fixed for producing defence evidence on behalf of the petitioner.

(3.) Despite granting 12 opportunities to the petitioner, she has failed to produce her defence evidence and, therefore, the trial court has closed her opportunity to produce the same.