DARSA BAI Vs. GANGAPRASAD

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act (hereinafter referred to as the Act) is filed by the wife against the judgment and decree dated 8th December, 1984 whereby she has been non-suited in a petition for divorce.

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

(3.) The appellant reported the matter to the police and also to the village Panchayat, but no heed was paid. Therefore, she filed the petition for divorce. The respondent resisted the petition; he submitted that he did not enter into second marriage. All other adverse allegations were also denied by him.