SANJAY KUMAR SINHA Vs. ASHA KUMARI & ANR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the husband against the final judgment and order dated 27.10.2016 passed by the High Court of Judicature at Patna in CMJC No.965/2016 whereby the High Court dismissed the application filed by the appellant herein and upheld the order dated 15.07.2016 passed by the Principal Judge, Family Court, Begusarai in Divorce Case No.42 of 2010.

(3.) Few facts need to be mentioned to appreciate the short issue involved in the appeal.