RAVINDRA PRATAP YADAV Vs. ASHA DEVI

JUDGEMENT

(1.) This family court appeal challenges the impugned dismissal order dtd. 28/11/2005, passed by Principal Judge, Family Court, Varanasi, on a divorce petition filed by the appellant-husband in Marriage Petition No. 526 of 2001, under Sec. 13 Hindu Marriage Act, 1955.

(2.) The facts of the appellant's case may be briefly stated as follows :-

(3.) On 4/7/1994, there was Panchayat in the village and according to community rituals, parties arrived at an agreement of divorce.