SARVESH KUMAR SHARMA Vs. SARVESH KUMARI SHARMA

JUDGEMENT

(1.) Heard Sri Ram Chandra Srivastava along with Sri Manoj Kumar Singh, learned counsel for the appellant.

(2.) Matter has been listed peremptorily today. List has been revised. None appears for the respondent. Accordingly, the appeal has been heard on merits.

(3.) Present appeal has been filed under Sec. 28 of the Hindu Marriage Act, arising from judgment and order dtd. 28/4/2004 passed by Additional District Judge/Special Judge, Budaun in Matrimonial Case No. 208 of 1995 (Sarvesh Kumar Sharma Vs. Smt. Sarvesh Kumari Sharma). By that order, the learned Court below has dismissed the divorce suit instituted by the appellant.