SUMAN KUMAR BHAN Vs. DURGA BHAN NEE HAIFZ

JUDGEMENT

(1.) The appellant in the present appeal under Sec. 19 of Family Courts Act, 1984 has challenged the impugned judgment and decree dtd. 14/10/2009 passed by the learned Family Court, Delhi in HMA No.989/2005, whereby his petition seeking dissolution of marriage under Sec. 13(1)(ia) and (ib) of Hindu Marriage Act, 1956 (hereinafter referred as 'HMA') from respondent-wife, has been dismissed.

(2.) The facts of the case, as enumerated in the present appeal by the appellant, are that appellant-husband and respondent-wife got married on 18/11/1995 as per Hindu Rites and Customs and no child was born out of this wedlock.

(3.) According to appellant, at the time of marriage, the respondent had not disclosed her correct age and she was actually 08 years elder to him being 45 while appellant was 37 years old.