BAGISH KUMAR MISHRA Vs. RINKI MISHRA

JUDGEMENT

(1.) Heard Mrs. Nisha Srivastava, learned Counsel representing the appellant and Mr. Surya Prakash Singh, learned Counsel representing the respondent.

(2.) This appeal under Sec. 19 read with Sec. 28 of the Family Courts Act, 1984 has been filed by the appellant/ husband, assailing the judgment and order dtd. 6/11/2020 passed by the Additional Principal Judge, Family Court, Faizabad, whereby Petition No. 773 of 2016 (Computer Registration No. 854 of 2019) filed by the appellant/ husband under Sec. 13 of the Hindu Marriage Act, 1955 seeking grant of a decree of divorce has been dismissed.

(3.) The facts, in nutshell, are that appellant-Dr. Bagesh Kumar Mishra is the husband and respondent-Rinki Mishra is the wife. The matrimonial alliance was entered into between the parties as per Hindu rites and rituals in Devkali Temple Ayodhya on November 11, 2015.