PRASHANT SINGH Vs. TANSUSHREE

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner who has argued that petitioner's wife moved an application for judicial separation under Section 10 of the Hindu Marriage Act, 1955 and there was an attempt for conciliation by the Trial Court which failed. Thereafter the petitioner- husband filed the written statement and conceded only to the relief of judicial separation, but did not admit the factual grounds pleaded by the wife for the grant of that relief.

(2.) The grievance of the petitioner-husband is that the dispute is that the Family Court which was trying the case did not decree the judicial separation outrightly as conceded by the husband but proceeded to continue with the case by entertaining the application under Section 24 of the Hindu Marriage Act.

(3.) The law, as stated in Section 10 of the Hindu Marriage Act, permits an application for judicial separation by the husband or the wife, only on one or more of the grounds mentioned in Section 13 (1) of the Act.