SANJAY SINGH RAWAT Vs. KAVITA RAWAT

JUDGEMENT

(1.) It is a husband's appeal against the rejection of his suit, being Matrimonial Suit No. 144 of 2011 "Sanjay Singh Rawat vs. Smt. Kavita Rawat", which he has preferred before the Family Court, Pauri Garhwal, wherein proceedings under Section 13(1)(i-a) of Hindu Marriage Act, 1955, seeking dissolution of marriage, said to have been solemnized on 09.05.2002 with the respondent, has been dismissed.

(2.) Brief facts of the case as argued by the learned counsel for the parties before us were that the appellant had filed a petition before the Family Court on 18.10.2011, seeking to dissolve the marriage dated 09.05.2002.

(3.) According to the plaint, as a consequence of the marriage, two sons, namely Ayush and Aryan were born, who, at the time of institution of proceedings under Section 13 of the Hindu Marriage Act were of 8 years 4 years of age respectively.