MAMTA VAISHNAV Vs. GOVINDDAS VAISHNAV

JUDGEMENT

(1.) THE appeal, in a matrimonial case, by the wife is directed against the judgment and decree dated 17.01.2000 passed by the 5th Additional District Judge, Raipur in Civil Suit No.13-A/1998 whereby and whereunder the appellant's petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (for short `the Act of 1955') for grant of divorce has been dismissed.

(2.) FACTS of the case in brief are as under :-

(3.) THE appellant examined himself as (A.W.1), Bharat Lal Vaishnav (A.W.2), Narendra Prasad Vaishnav (A.W.3) and Murli Das Vaishnav (A.W.4). THE respondent did not examine any witness.