Smt. Shivika Upadhayay Vs Pushpendra Trivedi
.... several Courts having jurisdiction the suit shall proceed. Section 23. To what Court application lies. (1) Where the several Courts having jurisdiction are subordinate to the same Appellate Court, an application under section 22 shall be made to the Appellate Court. (2) Where s ...
Allahabad High Court
Priyanka Madhwal Vs Gaurav Madhwal
.... 2) of the Act provided that Court should make all endeavors to decide the matrimonial suit between the parties within a period of six months and, therefore, it is a case where a direction can very well be issued to the court below for expediting the hearing of divorce petition. 4. Having h ...
Uttarakhand High Court
Rashmi Sharma Vs Deepak Sharma
.... dmitted that from their marriage, one daughter was born who is in the custody of the appellant. He further stated that the appellant did not live with him after 2013. 18. The appellant in her examination-in-chief stated before the learned trial Court that she had withdrawn her complaint dat ...
Delhi High Court
Dipti D/O Purshotamdas Manganlal Asodiya W/O Pradhot Natvarbhai Vasaiya Vs Pradhot Natvarbhai Vasaiya
.... on record, it is clear that marriage between the parties was solemnized on 22.11.2009 and out of wedlock, one baby boy “Krishil” is born on 18.11.2011. As per the case of the plaintiff, from the very beginning, the defendant-wife was behaving as if she was forced to marry and she has not married ...
Gujarat High Court
Abhishek Parashar And Others Vs Neha Parashar And Others
.... y her application under Section 9 of H.M. Act was rejected. Wife prayed for restitution of conjugal right on following grounds :- (i) The bad behaviour of husband towards her. (ii) The disliking of husband towards the wife. (iii) The demand of money by husband from the family members of wife. (i ...
Madhya Pradesh High Court
Jyoti Vs Mandeep Kumar
.... ience and the Courts should desist from putting female litigants under undue hardships.” Learned counsel for the respondent-husband has opposed the prayer of the petitioner-wife. It is well settled that while considering the transfer of a matrimonial dispute/case at the instance of th ...
High Court Of Punjab And Haryana At Chandigarh
Shilpa Aggarwal Vs Raghvendra Tiwari
.... time, the petitioner has lost both her parents and she has also the obligation to support a child. Hence, she prayed that the O.S. No. 314 of 2018 titled “Shilpa Aggarwal vs. Raghvendra Tiwari, under Section 13(1)(a) of the Hindu Marriage Act, 1955 pending before the learned Additional Judge, Fa ...
Uttarakhand High Court
Sukhbir Kataria Vs Om Parkash
.... ', 2008 (1) RCR (Crl.) 370, in which the same issue had arisen wherein also the police had investigated into the matter and recommended a cancellation. The said factum was not disclosed in the private complaint filed. Resultantly, this Court came to the opinion that the Magistrate while passing ...
High Court Of Punjab And Haryana At Chandigarh
Shiny Vs Aneesh
.... ruvananthapuram. 2. When the case taken for hearing, the learned Counsel for the respondent submitted that he has no objection in transferring O.P.No.1495 of 2017 from Family Court, Thrissur to Family Court, Thiruvananthapuram. It has also come out that original petition filed for restituti ...
High Court Of Kerala
Vivek Paul Vs Anupama
.... ecial Marriage Act as well as statements made by both the parties on oath, there appears to be no possibility of rapprochement or conciliation interse parties and as such, it would be in the interest of both the parties, if prayer having been made on their behalf for dissolution of their marriag ...
High Court Of Himachal Pradesh
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