VIKAS KANAUJIA Vs. SARITA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is preferred by Appellant-Dr. Vikas Kanaujia against the impugned order of High Court of Allahabad dtd. 22/8/2019, passed in First Appeal No. 31 of 2007, whereby the High Court allowed the appeal and set aside the decree of divorce granted by the Family Court, Meerut on 20/12/2006 in Matrimonial Case No. 123 of 2003 filed by the Appellant. The Appellant-husband had filed the petition for dissolution of marriage under Sec. 13 of the Hindu Marriage Act, 1955[1] on the ground of Cruelty.

(3.) The factual matrix of the case, along with the record of multiple legal proceedings between the parties, is summarised as follows: