MANORMABAI Vs. RAMESH

JUDGEMENT

(1.) This appeal under Sec. 28 of the Hindu Marriage Act is directed against the judgment and decree dated 1-9-1984 passed by the IIIrd Additional Judge to the Court of District Judge, Indore, in Civil Suit No. 25 of 1982 (H. M. Act).

(2.) The material facts giving rise to this appeal are as follows:-

(3.) On the findings so recorded the trial court dissolved the marriage of the parties by a decree of divorce. Aggrieved by the judgment and decree passed by the trial court, the wife has preferred this appeal.