SARLA SINGH Vs. AJAY PARTAP SINGH

JUDGEMENT

(1.) THIS order shall dispose of FAO No. M-72 of 1998 titled Smt. Sarla Singh v. Mr. Ajay Partap Singh and FAO No. M-94 of 1998 titled Kr. Ajay Partap Singh v. Smt. Sarla Singh, as they arise from the same judgment.

(2.) FOR brevity sake facts are being taken from FAO No. M-72 of 1998.

(3.) THE appellant-wife filed a petition for dissolution of marriage under Section 12(1)(a) of the Act, on the ground of impotency of the respondent- husband.