SUNIL Vs. KRITIKA PALIWAL

JUDGEMENT

(1.) The instant revision petition has been filed by husband being aggrieved by the order dtd. 15/4/2021 passed by the learned Additional District Judge No.1, Barmer in Civil Misc. Case No. 94/2015 (07/2014), whereby application under Sec. 2(2) of the Hindu Marriage Act read with Order 7 Rule 11 CPC filed by him during proceedings under Sec. 13 of Hindu Marriage Act was dismissed. Brief facts of the case are as under:

(2.) Petitioner ' wife preferred a petition under Sec. 13 of the Hindu Marriage Act seeking dissolution of marriage against the husband with the averment that she is Paliwal by caste and respondent ' husband is by caste Meena. The provisions of Hindu Marriage Act are applicable for them. There was love affair between them since 2005. After that she realized the ill-behavour of the petitioner, she tried to keep distance from the petitioner. Then the respondent started to make mental and psychological pressures on respondent and they got married in the year 2011 in Arya Samaj Temple, Jaipur. Petitioner ' wife. Alleging some incidents of cruelty committed against her, she filed the petition under Sec. 13 of Hindu Marriage Act for dissolution of marriage solemnized between them on 14/2/2011.

(3.) In reply to the petition under Sec. 13 of the Hindu Marriage Act, respondent admitted averments regarding caste of the parties and applicability of the provisions of Hindu Marriage Act on them. However, he denied the allegations of cruelty levelled against the respondent.