DEEPAK Vs. RADHA RANI

JUDGEMENT

(1.) We had reserved the Judgment and kept it for pronouncement on 8/3/2021 but as the advocates were on strike, we did not pronounce the Judgment on that day. We have kept the matter for pronouncement today as it was made to understand that the strike would be called off today.

(2.) Heard Sri Anurag Sharma for the appellant.

(3.) By way of this appeal, the appellant has felt aggrieved by the judgment and order dtd. 25/9/2017 passed by Additional Principal Judge, Family Court, Meerut, where he had instituted a Suit, being Case No.544 of 2015, for dissolution of his marriage with the respondent.