KUNAL KAPUR Vs. EKTA KAPUR

JUDGEMENT

(1.) The Present Appeal has been filed under Sec. 19 of Family Courts Act, 1984 whereby the petition of appellant filed under the provisions of Sec. 13(1) (ia), Hindu Marriage Act, 1955 (herein after referred to as 'the act of 1955') has been dismissed by the learned Family Court vide impugned judgment dtd. 1/10/2018.

(2.) The brief facts of the case, as narrated in the present appeal, are that the marriage between the parties was solemnised on 20/4/2008 as per the Hindu Rites and Ceremonies and one son was born-out of this wedlock on 26/2/2012.

(3.) The appellant claims to be highly educated Chef, who met the respondent through a matrimonial website. Prior to their marriage, the appellant claims to set a pre-condition before the respondent that he would stay with his parents to take care of them, to which she had agreed. The respondent claimed that she was holding a Master's degree i.e. MA.