GAYATRI SUTHAR Vs. BHAGIRATH

JUDGEMENT

(1.) Petitioner-wife has filed this writ petition challenging the order dated 11th June, 2014 passed by the Family Court, Bikaner, whereby her application under Order 13 Rule 1 read with Section 151 CPC and Section 66 of the Indian Evidence Act, 1872 (for short, 'Evidence Act') was rejected.

(2.) From the facts averred in the writ petition, it emerges out that marriage was solemnized between both the parties on 22nd June, 2004 and out of wedlock, a male child was born. The matrimony between the rival parties dwindled and both the spouses started living separately.

(3.) Obviously, there was some cause of acrimony between the spouses and that prompted the respondent to lay a petition under Section 13 of the Hindu Marriage Act, 1955 for dissolution of marriage. In the divorce petition, precisely, the respondent has taken shelter of ground of desertion.