PALLAVI BHARDWAH Vs. PRATAP CHAUHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties and carefully perused the record.

(3.) This appeal is from a judgment and order datec 25.4.2008 passed by the Division Bench of the High Court in First Appeal No. 328/2008. The Division Bench of the High Court in the impugned judgment disposed of the First Appeal with certain directions relating to so-called matrimonial dispute between the parties.