ANGURI BAI Vs. KISHORE KUMAR AASAR

JUDGEMENT

(1.) Heard Shri A.V. Choudhary, learned counsel for the appellant on the question of admission.

(2.) This appeal is filed by the appellant/plaintiff being aggrieved by the judgment and decree dated 30.11.2012 passed by the First Additional District Judge (Fast Track Court) Burhanpur, in Civil Appeal No.22 -A/2012 affirming and confirming the judgment and decree dated 20.1.2012 passed by the First Civil Judge Class -II, Burhanpur, in Civil Suit No. 33 - A/2009 whereby the suit filed by the appellant/plaintiff for being declared as a legally wedded wife of the respondent/Madhusudan has been dismissed.

(3.) Having heard the leaned counsel for the appellant, it is observed that the case of the appellant is based on a claim of a prevailing custom in the Buddh community of granting divorce orally. However, the appellant has failed to adduce any evidence to prove and establish such a custom.