JATINDER KUMAR SAPRA Vs. ANUPAMA SAPRA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal assails the correctness of an order dtd. 26/7/2019 passed by the High Court of Punjab and Haryana (the "High Court") in FAO-146-M-2005 (O&M) (the "Impugned Order"). Pertinently, vide the Impugned Order, the High Court dismissed the appeal; and accordingly upheld the correctness of an order dtd. 9/12/2004 passed by the Ld. Additional District Judge (Ad. Hoc), Faridabad (the "Family Court") whereunder the Family Court dismissed a petition instituted by the Appellant herein under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 seeking dissolution of marriage by way of a decree of divorce (the "Underlying Order").

(3.) The Appellant and the Respondent before this Court were married on 14/10/1991 as per Hindu rites and rituals, at Faridabad, Haryana. Out of the wedlock two children were born on 25/8/1993 and 2/5/1996.