SALIL DHAWAN Vs. PRIYANSHI GHAI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the judgment and order dtd. 3/10/2024 passed by the High Court of Allahabad in First Appeal No. 930/2024, whereby the High Court dismissed the husband's appeal and upheld the order of the Family Court dismissing the divorce petition.

(3.) The facts giving rise to the present appeal are as follows: