MAHESH BELWAL Vs. POONAM BELWAL

JUDGEMENT

(1.) This first appeal has been filed by the appellant under Section 19 of the Family Courts Act, 1984, against the judgment and order dated 15.05.2018 passed by the Family Court, Nainital in Case No. 310 of 2014, whereby the petition of the appellant for dissolution of his marriage has been dismissed.

(2.) The marriage of the appellant was solemnized as per the Hindu rites and ceremonies on 22.11.2009. At the relevant time, the present appellant was working as Assistant Librarian in a Degree College at Kashipur, District Udham Singh Nagar, Uttarakhand.

(3.) The case of the appellant is that while they were living as husband and wife in Haldwani, his wife i.e. respondent left her matrimonial house on 07.07.2010 on her free will and started living in her maternal house, which is also in the same town. Since then she has never returned.