ISHWAR Vs. DARSHANA

JUDGEMENT

(1.) PRESENT is an appeal under Section 28 of Hindu Marriage Act, 1955 (hereinafter referred to as ,,the Act) filed by appellant/husband wherein challenge has been made to impugned judgment/decree dated 29.09.2009 passed by learned ADJ (Central Delhi) dismissing the divorce petition of appellant/husband under Section 13(1)(ia) and 13(1)(ib) of the Act.

(2.) THE relevant facts for the disposal of present appeal are as under:-

(3.) REPLICATION was filed by appellant/husband denying the allegations of respondent/wife levelled against him in the written statement and had reiterated the content of divorce petition.