PRAVIN KUMAR JAIN Vs. ANJALI JAIN

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the trial Court's judgment dated 24.6.2016 passed in H.M.A. No.134 A/2011, dismissing the appellant's suit for dissolution of marriage and grant of divorce under Section 13(1) (i-a) of the Hindu Marriage Act, 1955 (for short the Act, 1955).

(3.) At the very outset, it is pertinent to mention that the appellant has filed an application under Order 41 Rule 27 of the CPC for bringing additional evidence in form of a letter handed over to the Police Station, New Rajendra Nagar, Raipur, informing the Police that the respondent is willing to reside separate and obtain divorce from the appellant.