SUNAYNA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) PURSUANT to the directions of this Court, vide order dated 13.2.2008, both parties have appeared in person along with their respective lawyers.

(3.) HOWEVER , learned Counsel appearing for the Opposite Party No. 2 informs that the petitioner has already filed a petition for divorce before the Family Court, Dhanbad under Section 13(i) of the Hindu Marriage Act and by a subsequent petition, has prayed before the Court below to treat the aforesaid petition as petition under Section 13(b) of the Hindu Marriage Act. The Opposite Party No. 2. namely, the husband of the petitioner has also appeared in the said proceedings and has filed his written statement therein. It is further informed that the petitioner, who is the applicant in the aforesaid matrimonial suit, has already adduced her evidence and now this case has been posted for evidence of the Opposite Party No. 2/husband. It is further informed that the Court below has already proceeded in the matter on the basis of the original application of the petitioner/wife.