PRAMOD KUMAR TIWARI Vs. PREETI TIWARI

JUDGEMENT

(1.) With the consent of the parties this appeal is heard finally.

(2.) This appeal is directed against impugned judgment and decree dated 24.09.2019 passed in Civil Suit No.10-A/2018 whereby appellant's application for grant of decree of divorce has been rejected for want of territorial jurisdiction.

(3.) Shorn of unnecessary details, the appellant moved an application for grant of decree of divorce against the respondent/wife before the Family Court, Korba on the pleadings inter alia that on 20th May, 2011, marriage between the parties was solemnized at Village Amandullah, Tahsil Sakti, District JanjgirChampa. It was pleaded that thereafter, the appellant and his wife started residing at Ratakhar, Korba. Further pleading was that on 25.04.2012 the respondent/wife left the matrimonial house. Though the appellant had gone to take her back at Balaghat on 20th May, 2012, she did not come back, though, assured that she would be coming back. Thereafter, respondent/wife did not return to matrimonial house at Korba despite all efforts made failing which, the appellant moved an application for grant of decree of divorce before the Family Court, Korba. In that case judgment and decree of judicial separation was passed on 20th January, 2015. The appellant thereafter moved present application for grant of decree of divorce.