- (1.) Mr. Mahata, learned advocate appearing for the husband/appellant submits that the deficit court fees of Rs.20/- has been deposited by his client vide Filing No. A-1716 dt. 3.2.2015. The defect as pointed out by the Additional Stamp Reporter in his report is thus rectified.
(2.) While considering the respondent's application under Section 24 of the Hindu Marriage Act, we have considered the merit of the appeal.
(3.) The husband/appellant filed a suit for divorce against the wife/respondent. After filing written statement by the wife/respondent in the said suit, issues were framed by the Learned Trial Judge on 5th October, 2012. After the issues were framed in the said suit, the husband/appellant filed an application before the Learned Trial Judge for framing additional issue in the said suit. His prayer was rejected. Hence, the husband/appellant filed a revisional application before this Court challenging the said order by which his prayer for framing additional issue was rejected by the Learned Trial Judge.;