RAMLAKHAN Vs. MEENABAI

JUDGEMENT

(1.) THE appellant/respondent has filed this appeal under Section 28 of Hindu Marriage Act, 1955 challenging the judgment and decree dated 28.03.2008 passed by Second Additional District Judge, Fast Track Court, Basoda, District Vidisha in HMA 31 -A/2007 by which learned A.D.J. has declined to issue a decree of divorce under Section 13 of the Hindu Marriage Act in favour of the appellant/husband.

(2.) IT is not disputed that the respondent is the legally wedded wife of the appellant.

(3.) THE appellant's case is unfolded before the Trial Court as under: -