OM PRAKASH SINGH Vs. SHAKUNTALA VARMA

JUDGEMENT

(1.) Heard Sri Khursheed Alam, learned counsel for the appellant and Sri Sudhakar Pandey, learned counsel for the respondent.

(2.) The present appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from the judgment and order dtd. 5/9/2006 passed by Additional District Judge, Court No.1, Ballia, in Case No.58 of 1997 (Om Prakash Singh Vs. Smt. Shankuntala Verma) whereby the learned court below has dismissed the divorce suit instituted by the appellant seeking dissolution of his marriage on the grounds of adultery and cruelty.

(3.) Parties were married in June, 1981. According to the the appellant, the respondent went on nursing training course for four and half year, in 1982. Thereafter, she secured appointment as nursing and was posted at Ghazipur in 1987. She continued to work as a nurse at Ghazipur till she attained the age of superannuation. As for the present appellant, it is admitted that he was appointed as government pharmacist. He also remained posted at Ghazipur. He has also attained the age of superannuation.