PUJA Vs. UPESH SOLANKI

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner-wife challenging the order dtd. 15/11/2018 passed by the Family Court, Dausa, wherein, the Family Court has allowed the application under Order 6 Rule 17 read with Sec. 151 CPC. By the impugned order, the Family Court has permitted the husband non-petitioner to make certain amendments in the divorce petition.

(2.) The Court below has recorded a finding that certain facts relating to the relief, sought for divorce, have additionally come into knowledge of the husband and as such, the husband sought amendment in the pleadings.

(3.) The Court below has found that the evidence is yet to be led by the parties in respect of divorce petition, which has been filed and as such, no prejudice would be caused to the petitioner wife, if the amendment is allowed.