JITENDRA SAKSENA Vs. MALLIKA SAXENA

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned counsel for the appellant/plaintiff and Sri Anil Kumar Tewari, Senior Advocate, assisted by Sri Amit Jaiswal, Counsel for the respondent.

(2.) Appellant-Jitendra Saksena, who is said to be husband of respondent-Mallika Saxena, has preferred the instant First Appeal under Section 19 of the Family Court Act read with Section 28 of Hindu Marriage Act, 1955, against the judgment and order dated 27.2.2006 passed by the Principal Judge, Family Court, Lucknow in Suit No. 265 of 2002 :Jitendra Saksena Vs. Mallika Saxena preferred under Section 12 of the Hindu Marriage Act alongwith Suit No. 1188 of 2004 :Mallika Saxena Vs. Jitendra Saksena preferred under Section 27 of the Hindu Marriage Act, whereby the Family Court has dismissed both the above cases i.e. Suit Nos. 265 of 2002 and 1188 of 2004.

(3.) Shorn off unnecessary details the facts of the case are as under :