KAMLI Vs. RAKESH GURJAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking following reliefs:

(2.) Brief facts of the case are that the petitioner and the Respondent were married as per Hindu rites and customs. Subsequently, disputes arose between them, whereupon the Respondent filed an application for divorce on 29/11/2024, being Case No.275/2024 before the Learned Family Court, Merta ("Trial Court") under Ss. 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 ("the Act of 1955"), based on false and misrepresented facts. The Petitioner filed her detailed reply (Annex.1) denying the allegations.

(3.) Learned counsel for the petitioner submits that learned Trial Court completely failed to appreciate that the respondent had preferred S.B. Civil Writ Petition No.15874/2025 before this Court only with the mala fide intent to evade his lawful duty to maintain the petitioner and to delay the adjudication of the application filed by her under Sec. 24 of the Hindu Marriage Act, 1955 ("the Act of 1955").