GIRIJA Vs. DIVYA KUMAR

JUDGEMENT

(1.) SINCE identical questions of law and facts are involved in all these matters, we proceed to decide them by a common order.

(2.) ADMITTEDLY in the petition filed under Section 13 of the Hindu Marriage Act, 1955 (for short `act') on the ground of adultery, by the husband Divya Kumar against his wife Girija, the person with whom the wife was alleged to have the illicit relationship was not impleaded as co-respondent.

(3.) FOR these reasons, we dispose of the instant appeals in the following terms:- (i) The impugned judgment and decree dated May 10, 2004 is set aside. (ii) Husband Divya Kumar is directed to implead Anoop Jindal as co-respondent in Civil Misc. Petition No. 132/2001. (iii) The parties are directed to appear before Family Court Kota on May 30,2007. (iv) Record of the case be sent forthwith. .