Geeta vs Vikas
2021 Latest Caselaw 8937 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 365/2021

Geeta W/o Vikas, Aged About 27 Years, Dheerwas Bada, Tehsil Taranagar, Dis. Churu

----Appellant Versus Vikas S/o Hari Ram Jat, Aged About 25 Years, Kanau, Tehsil Bhadra, Dis. Hanumangarh

----Respondent

For Appellant(s) : Mr. Manoj Kumar

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

06/04/2021

Heard learned counsel for the appellant at length.

After discussing the whole evidence of both the parties,

learned trial Court vide impugned judgment dated 07.01.2021

passed reasoned judgment and instead of passing decree of

divorce, learned trial Court has passed order for legal separation

of the parties as provided under Section 13A of the Hindu

Marriage Act, 1955. No ground for interference is made out.

The appeal is, accordingly, dismissed. The stay application is

also dismissed.

(DEVENDRA KACHHAWAHA),J 26-Bharti/-

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