AJAY SINGH Vs. CHANCHAL

JUDGEMENT

(1.) PETITIONER -husband has filed this writ petition for setting -aside order dt. 23.09.2014 of the Family Court No. 1, Jaipur Metropolitan, Jaipur, whereby application filed by non -petitioner -wife under Sec. 24 of the Hindu Marriage Act has been partly allowed and granted her interim maintenance of Rs. 4000/ - per month with effect from 04.02.2013. It is further prayed that the Family Court No. 1 be directed to decide the main petition No. 666/2012 within a stipulated period. It is contended that the petitioner filed the divorce petition in the year 2012 and the Family Court instead of deciding the said petition within a stipulated period as provided under Sec. 21(B)(2) of the Hindu Marriage Act, has passed the impugned order and now the non -petitioner -wife is intending to delay the proceeding in any manner.

(2.) IT is informed that the matter is at the stage of recording evidence of non -petitioner -wife since 04.03.2013. The non -petitioner -wife has been getting the matter adjourned on one or the other pretext and that in this manner decision of the matter is getting delayed. Having regard to the facts of the case, writ petition is disposed of requiring the Family Court to insist upon early conclusion of the evidence and also decide the main petition at the earliest without granting unnecessary adjournments.