S.N.MODI, J. - (1.) THIS is a civil miscellaneous appeal by husband Virendra Narang under Section 28 of the Hindu Marriage Act, 1955 (hereinafter to be referred as 'the Act'); against the order of the District Judge, Jaipur City, dated August 27, 1975.
(2.) BROADLY stated, the facts of the case are that the marriage between the parties took place on June 17, 1965 in accordance with the Hindu rites and customs. The appellant moved an application under Section 13(1)(ii) of the Act, alleging that since the respondent has charged her religion to Christianity, a decree for divorce by dissolution of marriage be passed in his favour. This application has been contested by the respondent. She denied having changed her religion to Christianity. She also alleged that she was still a firm believer in Hinduism.
(3.) ON the pleadings of the parties, the following issues were framed - (1) Whether the non -petitioner has changed her religion on 23.4.69 and became Christian? If so, what is its effect? (2) Relief?;