AKHILESH KUMAR BISHT Vs. SUNITA KUMARI

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of Family Courts Act, 1984 is directed against the judgment and order dated 28-6-2008 passed by Additional Judge, Family Court, Roorkee in Suit No. 196/2006, whereby the petition/divorce filed by the husband (appellant) is dismissed.

(2.) HEARD learned counsel for the parties and perused the lower Court record.

(3.) ON the basis of the pleadings of the parties, the trial Court framed following two issues:- (i) Whether on the grounds pleaded in the petition, the petitioner is entitled to decree for divorce prayed by him? (ii) Whether the petitioner is entitled to the relief claimed by him ?