HARIDAS MAHADEV SASNE Vs. TEJASVINI KRUSHNAT BHOSALE

JUDGEMENT

(1.) A pivotal question of law which arises for consideration, in this revision application, is: "whether a suit for declaration simpliciter that there is no marital relationship between the plaintiff and the defendant, is maintainable" ?

(2.) The background facts in which the aforesaid question crops up for consideration can be stated as under:

(3.) I have heard Mr. Koregave, the learned Counsel for the applicant, and Mr. Yuvraj Narvankar, the learned Counsel for the respondent, at some length. The learned Counsel took the Court through the Plaint, averments in the application for rejection of the Plaint and the reply thereto.