RAMANUJ KUMAR Vs. PRIYANKA

JUDGEMENT

(1.) The present appeal arises from the judgment dtd. 28/6/2023 passed by the High Court of Jharkhand in First Appeal No. 242 of 2019, whereby the appellant/husband's appeal was dismissed, affirming the judgment dtd. 2/7/2019 of the Family Court, Ranchi in Original Suit No. 107 of 2014. By the said judgment, the Family Court dismissed the appellant's petition for dissolution of marriage under Ss. 13(1)(ia) and (iii) of the Hindu Marriage Act, 1955 [HMA].

(2.) The marriage between the appellant and the respondent was solemnized on 24/11/2012. Two children were born out of the said wedlock. The first child, a daughter, was born on 17/8/2013. Thereafter, on 6/3/2014, the appellant instituted a petition under Ss. 13(1)(ia) and (iii) of the HMA before the Family Court, Ranchi (M.T.S. No. 107 of 2014), seeking a decree of divorce. At the time of filing the suit, the respondent was pregnant with their second child.

(3.) We have heard the learned counsel appearing for both parties and have carefully perused the record. Both parties were also present appellant through video conferencing and respondent in person. They were also heard.