PAWAN KUMAR DEWANGAN Vs. RAMA DEWANGAN

JUDGEMENT

(1.) The appeal, in a matrimonial case, is by the husband is directed against the judgment and decree dated 23-6-1998 passed by the 5th Additional District Judge, Raipur in Civil Suit No. 452-A/1996 whereby and where under the appellant's petition filed under section 13(1)(i) and 13(1)(ib) of the Hindu Marriage Act, 1955 (for short 'the Act of 1955') for grant of divorce has been dismissed. Facts of the case in brief are as under:--

(2.) The Trial Court framed the following issues:--

(3.) The appellant examined himself and Ram Awatar Dewangan (A.W. 2). The respondent, examined herself, Dr. Smt. S.P. Dhalla (D.W. 2) and Shivkumar (D.W. 3).