PRAVEEN MABEN Vs. MRS. NALINI MABEN

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment and decree dated 24.01.2008 passed in Civil Suit No. 133-A/07. By the aforesaid judgment and decree, the trial Court dismissed the suit filed by the appellant for dissolution of marriage under Section 10 of The Divorce Act, 1869.

(2.) The appellant pleaded in the plaint that marriage between the appellant and the respondent was solemnized in accordance with rituals of Christian religion. After marriage, a daughter Km. Jhalak was born from their wedlock in January, 1981 at Jabalpur. Subsequent to marriage, the appellant filed petition for nullity of marriage under the provisions of Indian Divorce Act, 1869. He came to know that the respondent suppressed the fact about her mental status at the time of solemnization of marriage. The trial Court dismissed the suit. Against the aforesaid judgment and decree, a first appeal was filed before this Court. It was registered as First Appeal No.413/1997.

(3.) The appellant withdrew the appeal filed before the High Court mentioning the fact there was a compromise between the appellant and the respondent.