A.K.Singh, J. - (1.) -Heard the learned counsels for the parties.
(2.) This appeal is directed against the judgment dated 3.8.1996 passed by the learned Judge, Family Court Udaipur in Civil Misc. Case No. 212/95 Sita Ram v. Smt. Narbada alias Guddi & Anr. whereby he dismissed the petition filed by Sita Ram u/s. 13 of the Hindu Mairiage Act and allowed the petition filed by Smt. Narbada (respondent and non-petitioner No. 1) u/s. 9 of the Hindu Marriage Act.
(3.) The facts giving rise to present litigation between the appellant and the respondent may.be briefly summarised as below:;