RATHI Vs. DHANYAKUMAR

JUDGEMENT

(1.) THOUGH this matter is posted for admission, is taken up for final disposal.

(2.) THIS is a wife's appeal aggrieved by the judgment and decree dated 18.09.2014, passed in M.C. No. 21/2010 by the Additional Senior Civil Judge and JMFC, Sagara, whereby, the petition filed by her under Section 13(1)(i -a) and (i -b) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for brevity) is dismissed.

(3.) THE husband contested the petition. Admitted the relationship and denied the allegations leveled against him in the petition. He further contended that the first son is working in a hotel and wife works as a cook in a Government School, Iduvani.