AJMERA RAMULU Vs. B CHANDRAKALA

JUDGEMENT

(1.) Through the present Appeal filed under Sec. 19 of The Family Courts Act, 1984 [hereinafter referred to as 'the Act'], the Appellant assails the correctness of the judgment dtd. 9/2/2024 [hereinafter referred to as 'Impugned Judgment'] passed by the learned Family Court.

(2.) The Appellant preferred an application under Order VII Rule 11 CPC, seeking rejection of the Respondent's petition under Sec. 13(1)(i)(b) of the Hindu Marriage Act, 1955 [hereinafter referred to as 'HMA'], contending that the proceedings were not maintainable in view of the statutory exclusion contained in Sec. 2(2) of the HMA.

(3.) In order to comprehend the issues involved in the present case, the relevant facts, in brief, are required to be noticed.