VASANT S PALANDE Vs. MRULNALINI VASANTPALAND

JUDGEMENT

(1.) (Oral) - This is an appeal filed by the Appellant/original Petitioner (hereinafter the Petitioner) against the Respondent/Original Respondent (hereinafter the Respondent), against the Judgment and Decree passed by the learned VII Extra Assistant Judge, Pune, in Marriage petition No.318 of 1983 on 30th Aug., 1984, dismissing the petition of the Petitioner for dissolution of marriage or in the alternative for judicial separation under section 13 (1)(a) of the Hindu Marriage Act, 1955.

(2.) A few relevant facts, giving rise to the present petition, are these: