ALIPKA Vs. VIKARAM SINGH

JUDGEMENT

(1.) This petition under Sec. 12 of the Contempt of Courts Act, 1971 ("the Act, 1971') has been filed by the petitioner with the prayer that the respondent be punished for wilful disobedience of this Court's order dtd. 19/2/2020.

(2.) The present petition with the above prayer arises in the circumstances, wherein, the respondent filed a petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 ("the Act, 1955') for dissolution of marriage solemnized between the respondent and the petitioner before the Family Court, Hanumangarh, which petition came to be accepted by the said Court by its judgment and decree dtd. 15/1/2020, whereby, the marriage between the parties was ordered to be dissolved.

(3.) Against the judgment and decree dtd. 15/1/2022, the petitioner filed D.B.Civil Misc. Appeal No. 326/2020 before this Court on 24/1/2020. Along with the appeal, D.B.Civil Misc. Stay Application No. 342/2020 was also filed inter alia with the prayer that during the pendency of the appeal, effect and operation of the decree dtd. 15/1/2020 may be stayed till final disposal of the appeal and the respondent be directed to maintain status quo.