ONKAR DAS MANIKPURI Vs. YOGITA MANIKPURI

JUDGEMENT

(1.) Heard.

(2.) This appeal under Section 19 (1) of the Family Courts Act, 1984, would call in question the impugned judgment and decree dated 20.1.2016 passed by the Family Court, Bilaspur (CG) in Civil Suit No.491-A/2012, dismissing the appellant's application under Section 13(1) (ia)(ib) of the Hindu Marriage Act, 1955 (in short "the Act, 1955") for dissolution of marriage solemnized between the parties on 8.5.2006 and for grant of decree of divorce.

(3.) It is not disputed that the parties were married at village Darrabhata, Bilaspur on 8.5.2006 and have twin children Santdas and Ku. Laxmi born on 2.9.2007.