SMT. SWETA Vs. DINESH KHETANI

JUDGEMENT

(1.) Petitioner has laid this writ petition under Articles 226 & 227 of the Constitution of India to assail the impugned order dated 09.10.2015 passed by the Family Court No. 1 Jodhpur in Civil Case No. 73/2014. By the order impugned, learned Family Court has turned down the request of the petitioner for passing a decree of dissolution of marriage by mutual consent under Sec. 13B of the Hindu Marriage Act, 1955 (for short 'the Act') precisely on the ground that respondent-husband has not turned up at the next date of hearing.

(2.) At the threshold, when the matter came up before this Court, record of the case was summed vide order dated 05.01.2016.

(3.) I have heard learned counsel for the petitioner, perused the annexed documents and thoroughly scanned record of the case.