ANOM APANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This revision application made under Regulation 50 of the Assam Frontier (Administration of Justice) Regulation. 1945 (hereinafter referred to as "the said Regulation") read with S. 151 of the Code of Civil Procedure has arisen out of the order, dated 2-5-2002, passed by the learned Deputy Commissioner, Papum Pare District. Yupia. in Misc. (Divorce) No. 02/ 2001, whereby the learned Court below held to the effect that the application made by the O. P. No. 3 of this revision petition under Sections 12 and 13 of the Hindu Marriage Act, 1955, seeking a decree of nullity or a decree of dissolution of her marriage with the revision petitioner is maintainable and the divorce proceedings would continue.

(2.) Briefly stated, facts giving rise to this revision are as follows :

(3.) I have carefully perused the materials on record. I have heard Mr. T. Son, learned counsel for the applicant, and Mr. T. Miehi, learned counsel, appearing on behalf of applicant-O.P.