GEETA @ REETA MISHRA Vs. AJAY KUMAR MISHRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from the judgment and order dtd. 18/12/2023 passed by the High Court of Delhi in MAT.APP.(F.C.) No.20 of 2020, whereby the High Court affirmed the decree of divorce granted by the Family Court vide order dtd. 20/9/2019.

(3.) The relevant facts, in brief, are as follows: