AJITRAI SHIVPRASAD MEHTA Vs. VASUMATI

JUDGEMENT

(1.) The petitioner husband has filed this appeal under the Hindu Marriage Act 1955 hereinafter referred to as the Act as his original petition for obtaining decree of the nullity of his marriage or for divorce had been dismissed by the trial Court.

(2.) The short facts Which have given rise to this appeal are as under:

(3.) At the hearing Mr. Vakil raised two points:-