SAVITRI BALCHANDANI Vs. MULCHAND BALCHANDANI

JUDGEMENT

(1.) This is a wife's appeal against the order passed by Shri RC Jain, District Judge, Delhi on 23rd March, 1984. The Additional District Judge has dissolved the marriage between the parties by granting divorce under Section 13(1)(ia) and (ib) of the Hindu Marriage Act (hereinafter called 'the Act'). The Additional District Judge has left the parties to bear their own costs.

(2.) The marriage between the parties was performed according to the Hindu rites at Ajmer, Rajasthan on 17-8-1949.

(3.) A son, named Kalyan was born to the parties on 21-9-51.