Dr. Nancy Garg Vs Dr. Mohit Goyal

High Court Of Punjab And Haryana At Chandigarh 10 Dec 2018 Civil Revision No. 8409 Of 2018 (2018) 12 P&H CK 0133
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revision No. 8409 Of 2018

Hon'ble Bench

Avneesh Jhingan, J

Advocates

Ishan Gupta, Deepak Aggarwal

Final Decision

Allowed

Acts Referred
  • Hindu Marriage Act, 1955 - Section 13

Judgement Text

Translate:

Avneesh Jhingan, J.

The present civil revision petition has been filed being aggrieved of the order dated 04.12.2018 passed by learned Additional District Judge, Sangrur

(hereinafter referred to as 'learned trial Court') closing the evidence of petitioner-wife.

The facts in brief are that the marriage between the petitioner-wife and respondent-husband was solemnized on 03.12.2014. The relations became

strained and the respondent-husband on 03.11.2016 filed a petition under Section 13 of the Hindu Marriage Act, 1955 for dissolution of marriage. The

pleadings and evidence of respondent-husband was completed on 31.08.2018 and the case was fixed for the evidence of petitioner-wife on

12.09.2018. In spite of availing various opportunities, the petitioner-wife failed to conclude her evidence. Consequently, vide order dated 04.12.2018,

the evidence of petitioner-wife was closed. Aggrieved of the aforesaid order, the present civil revision petition has been filed.

Learned counsel for the petitioner-wife submits that the summons as well as warrants were issued and duly served upon the witnesses but, the said

witnesses were not present on the date fixed. He further submits that their witnesses include some officials who in spite of warrants, had not

appeared and, therefore, the evidence could not be concluded. He prays that petitioner-wife be granted two effective opportunities to conclude her

evidence.

Learned counsel for the respondent-husband contended that the entire endeavour of the petitioner-wife is to delay the proceedings and the witnesses

are not being produced intentionally.

The dispute in the litigation is regarding dissolution of marriage. The petitioner-wife is defending a divorce petition. The reason for non-appearance of

the witnesses on the date fixed by the learned trial Court was beyond her control as in spite of warrants having been served, the witnesses never

turned up. Only two effective opportunities have been prayed for to conclude the evidence. The apprehension of learned counsel for the respondent-

husband is that the entire endeavour is to delay the proceedings can be taken care of by restricting the opportunities to be provided to the petitioner-

wife in a time bound manner.

Keeping in view facts and circumstances of the case and in the interest of justice the order dated 04.12.2018, closing the evidence of petitioner-wife is

set aside. The petitioner-wife is afforded two opportunities spanning for a period of eight weeks from today to conclude her evidence.

The civil revision petition is allowed.

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