HAYAT TAVIL SHAHI Vs. SUMAIYYA KHATOON

JUDGEMENT

(1.) The matter is listed for hearing on admission, but with the consent of parties, the matter is heard finally.

(2.) Invoking the appellate jurisdiction of this Court under Sec. 19 of the Family Courts Act, 1984, the appellant herein-husband/ defendant has preferred this appeal calling in question legality, validity and correctness of the impugned judgment & decree dtd. 10/5/2024 passed by the Judge, Family Court, Manendragarh, District Korea in Civil Suit No.111A/2022, by which the Family Court has allowed the suit filed by the plaintiff/respondent herein and dissolved the marriage between the parties.

(3.) The aforesaid challenge has been made by the appellant herein/ defendant on the following factual backdrop: -