VIJAN SINGH Vs. GEETA

JUDGEMENT

(1.) PRESENT first appeal has been filed by the appellant against the judgment and decree dated 30.10.2006, passed by District Judge, Uttarkashi in civil suit no. 44 of 2004, Vijan Singh vs Geeta, dismissing the suit filed by the plaintiff / appellant under Section 13 of the Hindu Marriage Act for grant of decree of divorce and against the order dated 30.10.2006, passed by said Court, rejecting the application of the plaintiff / appellant under Section 26 of the Hindu Marriage Act.

(2.) PLAINTIFF / Appellant filed a petition under Section 13 of the Hindu Marriage Act, 1955, against the defendant / respondent in the court of District Judge, Uttarkashi.

(3.) DEFENDANT / respondent contested the petition. Issues were framed. PW1 Vijan Singh, PW2 Satish Kumar and PW3 Himkant filed their affidavits in support of the petition. Smt. Geeta filed her affidavit as DW1 before learned court below.