RAMBHAU Vs. YASHODA

JUDGEMENT

(1.) BY this Family Court Appeal, the appellant -husband challenges the judgment of the Family Court, dated 21.03.2006, dismissing a petition filed by the appellant -husband for a decree of divorce under Section 13[1][ia] and [ib] of the Hindu Marriage Act, 1955.

(2.) FEW facts giving rise to the Family Court Appeal are stated thus - -

(3.) ON the aforesaid pleadings of the parties, the Family Court framed the issues. The husband examined himself and also examined Dayaram Mohankar and Uttam Dhakate, who were present in the meeting in the Maroti Temple on 05.12.1995. The wife examined herself and closed the evidence on her side. On an appreciation of the evidence on record, the Family Court, by the judgment dated 21.03.2006, dismissed the Hindu Marriage Petition filed by the husband.