SAROJ Vs. MAICAL ALIAS BABASAHEB SADANANA PATOLE

JUDGEMENT

(1.) THIS is reference under section 17 of the Indian Divorce Act, 1869 (For short, hereinafter referred to as "the Act" ). The learned Judge of the Family Court, Aurangabad, has passed the decree for dissolution of marriage under section 10 of the Act, in Petition A. 182/97.

(2.) THE petitioner, Smt. Saroj, filed the petition for dissolution of marriage on the ground of ill-treatment and desertion. She also contended that the respondent Maical @ Babasaheb was already married with a woman prior to his marriage with the petitioner and on that ground also, dissolution of marriage was prayed.

(3.) THE respondent Maical, by his written statement, denied all the allegations.