MANOHAR Vs. MADHANI

JUDGEMENT

(1.) THIS appeal Under Section 28 of the Hindu Marriage Act,arises out of order dated 2.4.91, passed by the Additional District Judge,Indore in Matrimonial Case No. 499/91, thereby dismissing the appellant's caseUnder Section 13 of the Hindu Marriage Act for dissolution of marriage and for adecree of divorce with costs. The suit was based on the ground of cruelty.

(2.) ON the last date of hearing, an attempt was made for reconciliation between the parties. Since it was fell that there was some scope to continue these efforts before the appeal could be finally heard and it was accordingly directed to be listed for today. It is accordingly listed.

(3.) THE Trial Court on the basis of pleadings framed the issues asunder: