NIDHI LOHIYA Vs. GAURAV LOHIYA

JUDGEMENT

(1.) I.A.No. 9315/2022, an application for urgent hearing during Winter Vacation is taken up for consideration and matter is heard finally with the consent of parties.

(2.) The instant misc. petition under Article 227 of the Constitution of India is at the instance of defendant/wife taking exception to the impugned order dtd. 21/12/2022 of Family Court, Gwalior.

(3.) The petitioner is a defendant in a divorce suit filed by respondent/husband under Sec. 13(1) of the Hindu Marriage Act, 1955 in year 2012.