VIMAL TYAGI Vs. DOLI TYAGI

JUDGEMENT

(1.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 (hereinafter referred to as the "Act, 1984") has been filed on behalf of the appellant/husband assailing the Judgment and Decree dtd. 6/4/2022 vide which the Divorce Petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as "HMA, 1955") filed on behalf of the appellant/husband, has been dismissed.

(2.) The facts in brief as narrated by the appellant/husband are that the appellant/husband got married to the respondent/wife according to the Hindu customs and rites on 16/4/2016 at Modi Nagar, Ghaziabad, Uttar Pradesh. Thereafter, parties lived together as husband and wife with the parents, brother and sister of the appellant/husband at the matrimonial home in District Hapur, Uttar Pradesh. One son was born from their wedlock on 29/7/2017.

(3.) The appellant/husband had submitted that he was doing a job as an Operational Manager in Aarogya Pathcare Lab, Tilak Nagar, Delhi. After 15 days of his marriage, he returned to Delhi where he has been residing with his friend Sumit in a rented accommodation at Village Tihar, Delhi.