GEETA DEVI Vs. SUSHIL KUMAR YADAV

JUDGEMENT

(1.) Heard learned counsel for the defendant-appellant and perused the impugned judgment and order.

(2.) This appeal is directed against the impugned judgment and order dated 21.11.2019 passed by the Principal Family Judge, Jaunpur, by which, the application-18ga moved by the defendant-appellant, under Section 24 of the Hindu Marriage Act, 1955 in Case No.943 of 2015 ( Sushil Kumar Yadav Vs. Geeta Devi) has been rejected.

(3.) It is contended by the learned counsel for the defendant-appellant that the marriage of defendant-appellant was performed with plaintiff-opposite party on 27.11.2004 according to Hindu Rites and Rituals and after the marriage, both of them were living peacefully and from the aforesaid wed-lock, two daughters namely, Vishanavi and Pragati were born. It is further contended that prior to the marriage, both the parties were appointed on the post of assistant teacher and they were posted in different places.