JAGDISH Vs. RAUSHALBAI

JUDGEMENT

(1.) THE appellant/husband has filed this appeal Under Section 28 of the Hindu Marriage Act challenging the part of the decree by which the Trial Court has passed a decree of divorce as well as for return of Istridhan to the value of Rs. 35,100. 00.

(2.) THE only submission of Mr. C. L. Yadav, learned Counsel for appellant is that the gifts and amount given in the marriage to the husband is not a part of Istridhan. Therefore, Court has wrongly passed the decree for that property. He submitted that in Para No. 6 of the plaint, a sum of Rs. 6,900. 00 have been claimed towards the gifts given to the bridegroom which is not part of Istridhan. Therefore, the decree for the said amount be set aside or modified.

(3.) MR. Jain, learned Counsel for respondent supported the judgment and decree passed by the Trial Court.