PROF RAMESH KUMAR Vs. BABITA KUMARI

JUDGEMENT

(1.) Heard learned counsel for the parties,

(2.) This is a very unfortunate case in which the husband and wife, both having good backgrounds and three lovely children, are fighting only to satisfy their whims and for no obvious valid reasons and in the process doing their level best to destroy the career and future of their next generation.

(3.) This matter arises out of Matrimonial Suit No. 41/1998 which was filed by the petitioner (husband) against the opposite party(wife) for dissolution of their marriage under the Provisions of Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for the sake of brevity).