AJAY KUMAR MITTAL Vs. BABITA MITTAL

JUDGEMENT

(1.) This case arises out of an application filed under Sec. 19 of the Family Court, Act.

(2.) The parties are a couple but their marital relationship has been disturbed because of various reasons. Two criminal cases were also filed from the wife's side with various allegations. One of those cases is pending in Siliguri (West Bengal) Court and the other is at Gangtok (Sikkim). For the purpose of this revisional application, we have little to do with these two criminal cases. Hence, we switch over to the other pending litigations.

(3.) The husband filed a case against the wife under Sec. 13 of the Hindu Marriage Act in Darjeeling (West Bengal) Court which was registered as Case No. 59/95. The wife went to the Supreme Court and got the case transferred to the District Court at Gangtok and the same has been registered as Case No. 3 of 1996 after being transferred to the Family Court.