CHRISTO SEVAK NAG Vs. SAROJINI TAKRI AND ANR.

JUDGEMENT

(1.) THIS is a reference under Section 17 of the Indian Divorce Act, 1869 (hereinafter called the 'Act') made by the learned District Judge, Koraput arising out of a petition under Section 10 of the Act filed by the husband for dissolution of the marriage on the ground of adultery committed by the wife, opposite party No. 1.

(2.) THE learned District Judge, on a perusal of the evidence on record, passed a decree nisi and hence the reference.

(3.) ACCORDINGLY , the decree nisi is affirmed.