SUMITRAN ROBERT PETITIONER Vs. SOPHIA RESPONDENT

JUDGEMENT

(1.) THIS petition has been filed under Sec. 10 of the Indian Divorce Act, 1869 to grant a decree of divorce by dissolution of the marriage between the petitioner and the respondent.

(2.) PETITION averments are as follows:

(3.) MR. Robert James was examined as P.W.2 Ex.D7 is the letter dt. 25.3.97 written by him to the respondent.