HEERALAL Vs. RAVI JAIN

JUDGEMENT

(1.) THIS is an appeal under Section 28 of the Hindu Marriage Act, 1956, (hereinafter referred to as the 'act' ). The petition filed by the appellant under Section 13 of the Act was declined.

(2.) TWO grounds were urged for seeking divorce. There have been urged again. These are:

(3.) THE brief facts for the purposes of this appeal be noticed.