Smt. Amrita Meghwal vs Babu Lal Meghwal ...
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Rajasthan High Court - Jodhpur

Smt. Amrita Meghwal vs Babu Lal Meghwal ... on 6 August, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:34786-DB]                   (1 of 2)                      [CMA-2487/2024]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Misc. Appeal No. 2487/2024

Smt. Amrita Meghwal D/o Mishri Lal Melka, Aged About 38 Years,
W/o Babu Lal Meghwal At Present Residence S 3 Plot Number
199, Shree Sai Residency Iiird Floor, Lalarpura Raod Gandhipath
Vaishali Nagar Jaipur Tehsil And District Jaipur Rajasthan
                                                                      ----Appellant
                                       Versus
Babu Lal Meghwal S/o Hemaram Meghwal, Aged About 47 Years,
Residence Ramdev Colony Jalore Tehsil And District Jalore
Rajasthan
                                                                    ----Respondent


For Appellant(s)             :     Mr. Rajendra Singh Rathore
For Respondent(s)            :     Ms. Khusbhoo Palasia



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI

Judgment

06/08/2025

Heard learned counsel for the parties.

The present appeal has been filed against the judgment and

decree dated 07.06.2023, whereby, the Family Court, Jalore has

passed the order allowing Application under Section 13 of the

Hindu Marriage Act, 1955 preferred by the respondent-husband.

The order dated 07.06.2023 has been passed exparte. The

appellant has preferred an application under Order 9 Rule 13 CPC

for setting aside the exparte proceedings and the same is pending

consideration before learned Court below.

In these circumstances, we are not inclined to entertain the

present appeal at this stage.

[2025:RJ-JD:34786-DB] (2 of 2) [CMA-2487/2024]

Accordingly, the appeal is dismissed with liberty to the

appellant to prosecute the pending application preferred under

Order 9 Rule 13 CPC for setting aside the exparte decree.

The stay application and other pending applications, if any,

also stand disposed of.

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J 85-SanjayS/-

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