GAJANAN Vs. SMITA GAJANAN DESHPANDE

JUDGEMENT

(1.) Admit.

(2.) With the consent of the learned counsel for the parties, this Appeal is taken up for final hearing, in view of the fact that the matter relates to the matrimonial discord.

(3.) Being aggrieved by the judgment and decree dated 22 nd April, 2009 passed by the learned District Judge 1, Buldana dismissing the Special Marriage Petition No. 2/2005 filed by the appellant/ husband, the present First Appeal has been filed.