ASHISH MORYA Vs. ANAMIKA DHIMAN

JUDGEMENT

(1.) Heard Ms. Vandana Singh, holding brief of Ms. Mamta Singh, learned Counsel for the Plaintiff-appellant and Sri Sumit Daga, learned Counsel for the defendant-respondent.

(2.) This appeal has been filed praying to set aside the judgment and order dtd. 9/9/2022 in Case No.269 of 2022, (Ashish Maurya versus Smt. Anamika Dhiman), under Sec. 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as Act, 1955) passed by the Principal Judge, Family Court, Saharanpur whereby the case filed by the plaintiff-appellant under Sec. 9 of the Act, 1955 has been dismissed. Facts:-

(3.) Briefly stated the facts of the present case are that the plaintiffappellant had earlier filed Case No.1028 of 2021, (Ashish Maurya versus Smt. Anamika Dhiman), under Sec. 9 of the Act, 1955 which was subsequently withdrawn by him stating that he does not want to press the case for the reason that a compromise has been entered and satpadi ceremony was not performed for marriage. Again he filed Case No.269 of 2022, (Ashish Maurya versus Smt. Anamika Dhiman), under Sec. 9 of the Act, 1955 which has been dismissed by the impugned judgment dtd. 9/9/2022. Aggrieved with this judgement, the plaintiff-appellant filed the present appeal.