PANNALAL GUPTA Vs. CHANDRAWATI GUPTA

JUDGEMENT

(1.) This appeal under Sec. 28 of the Hindu Marriage Act is filed by the husband against the judgment dated 12.2.1985 passed by the Court of District Judge, Bhopal, whereby the prayer made by him under Sec. 13 of the Hindu Marriage Act, seeking divorce against the respondent, his wife, is repelled.

(2.) The short facts leading to this appeal are as under :

(3.) The trial Court, without entering into the merits of the case dismissed the suit on the ground, inter alia, that the husband on an earlier occasion also had filed the petition for divorce vide Petition No. 34-A/80, seeking divorce against the respondent/wife, This petition was dismissed on 30th Jan., 1981.