(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (for short 'the Act') by Birmati appellant-wife assails the judgment and decree dated 11.03.2006 passed by the learned Additional District Judge, Rewari dismissing HMA Case No.11 dated 28.02.2002, filed by her for dissolution of her marriage with the respondent-husband.
(2.) The facts extracted from the record are as under:
(3.) Respondent-Braham Parkash contested the claim of the appellant. The preliminary objections raised by him were that the Civil Court at Rewari had no territorial jurisdiction to try the petition and that the appellant had remarried during subsistence of her first marriage with him and hence, had not come to the Court with clean hands.