- (1.) This appeal is directed against the judgment of the Matrimonial Court, Hoshiarpur dated 2.11.1989 which had dismissed the petition under Section 13(1-A) (ii) of the Hindu Marriage Act filed by the petitioner, herein appellant, for dissolution of marriage by a decree of divorce.
(2.) Aggrieved against the aforesaid judgment the petitioner has filed the present appeal.
(3.) The Matrimonial Court, on the pleadings of the parties, had framed the following issues :- 1. Whether the respondent has deserted the petitioner without reasonable cause ? OPA 2. What is the effect of decree under Section 9 of the Hindu Marriage Act ? OPA. 3. Relief The learned trial Court decided issue No. 1 against the petitioner - appellant by stating in the judgment that this issue was not pressed by the petitioner- appellant's counsel.;