SATISH MAURYA Vs. DIVYA NEHA

JUDGEMENT

(1.) Heard Shri Shailendra Singh Rajawat, learned counsel for the appellant and perused the material on record.

(2.) This first appeal under Sec. 19 of the Family Court Act, 1984, has been filed challenging the judgment and order dtd. 6/3/2021 passed by the Additional Principal Judge, Court No. 6, Family Court, Lucknow in Original Suit No. 23 of 2019, Satish Maurya Vs. Divya Neha, under Sec. 13 of the Hindu Marriage Act, 1955.

(3.) By means of the judgment and order dtd. 6/3/2021, the suit for divorce filed by the appellant has been dismissed, but a decree for judicial separation has been passed.