SARDAR DEVENDRA SINGH Vs. MANPREET KAUR

JUDGEMENT

(1.) The present appeal has been filed by the appellant-husband against the impugned judgment dtd. 30/11/2023 passed by the Additional Judge, Family Court, Dehradun, in Original Suit No. 355/2017 'Smt. Manpreet Kaur Vs. Sardar Devendra Singh'.

(2.) The marriage of the parties was solemnized on 29/10/2011. There is no child from the marriage, and both the parties are living separately since September 2014. The marriage between the parties is a dead marriage in view of the judgment of the Hon'ble Supreme Court.

(3.) The relevant details of the present appeal are as follows:- <FRM>JUDGEMENT_34_LAWS(UTN)6_2024_1.html</FRM>