(1.) Present First Appeal under Section 19 of Family Courts Act 1984 (hereinafter referred to as Act of 1984) has been filed challenging judgement dated 13.08.2015 and decree dated 22.08.2015 passed by Principal Judge (Family Court), Gautam Buddh Nagar in Original Suit No. 69 of 2011 (Sanket Misra Vs. Smt. Urvashi) whereby court-below has dismissed aforesaid suit for divorce filed by Plaintiff Sanket Misra on the grounds of cruelty and desertion.
(2.) We have heard Mr. D. K. Tripathi, learned counsel for plaintiff-Appellant (hereinafter referred to as Appellant) and Mr. Kaushal Kishore Mani, learned counsel for defendant-respondent (herein after referred to as Respondent)
(3.) It transpires from record that marriage of Appellant Sanket Misra was solemnised with Respondent-Smt. Urvashi on 22.11.2004. However, the couple did not have a smooth family life but ended up in marital discord on account of strained relations.