DINESH VERMA Vs. MALTI VERMA

JUDGEMENT

(1.) Heard Shri Mohd. Yasin, learned Counsel representing the appellant-husband and Shri Rakesh Kumar, learned Counsel representing the respondent-wife.

(2.) This appeal under Sec. 19 (1) of the Family Court Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 has been filed by the appellant against the judgment and decree dtd. 7/4/2023 passed by the Principal Judge, Family Court, Ambedkar Nagar in Matrimonial Case No. 287 of 2021 : Dinesh Vs. Malti Devi, whereby the learned Family Court has dismissed the matrimonial case filed by the appellant for dissolution of marriage under Sec. 13 of the Hindu Marriage Act, 1955 on the ground of being barred by the principle of res judicata.

(3.) The factual matrix of the case, along with the record of multiple legal proceedings between the parties, is summarised as under :-