MAHESH KUMAR SINHA Vs. YAMINI SINHA

JUDGEMENT

(1.) Being aggrieved with the judgment dated 30th of April, 2010 passed in Civil Suit No. 28-A/2009 by the Judge, Family Court, Rajnandgaon, the plaintiff has filed this appeal.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. Abhishek Sharma, counsel appearing on behalf of the appellant/plaintiff, has argued that the findings are perverse and the Family Court ought to have granted a decree of divorce in favour of the plaintiff (husband).