Husband seeks Divorce on suspicion of Wife having Extramarital Affair, makes her Friend Respondent in Court

A businessman living on Vasna Road has filed an application in a family court as an engineer living in the same area has made him the second respondent in the latter’s divorce application.

The businessman, who is alleged to be having affair with the engineer’s wife, has informed the court that there are no marital relations between him and the engineer’s wife, so as per the Hindu Marriage Act he should not be made a party in the case.

He had filed the divorce application in July accusing his wife of an extra-marital affair with the businessman.

The engineer had not only made his wife the opposite party in the case but also the businessman.

Refuting the allegations, the businessman stated that the evidence against him was cooked up. He told the court that he has been made the party in the case for harassment so that he would have to visit the court for every hearing.

The engineer in his divorce application had stated that he had caught the businessman and his wife red-handed in a compromising position at their house on Vasna Road.

He further claimed that the businessman used to often visit his wife at their house in his absence. The engineer left the house with his son in July when his wife became violent.

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