JATINDER KUMAR Vs. JEEWAN LATA

JUDGEMENT

(1.) Leave granted.

(2.) Heard.

(3.) The present appeal arises out of the impugned order dtd. 28/2/2014 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No. M-246 of 2012, whereby the High Court dismissed the appellanthusband's appeal and affirmed the dismissal of his petition seeking dissolution of marriage.