LAWS(ALL)-2024-2-68

MANOJ KUMAR GUPTA Vs. SANGEETA

Decided On February 29, 2024
MANOJ KUMAR GUPTA Appellant
V/S
SANGEETA Respondents

JUDGEMENT

(1.) Heard Sri Tarun Agarwal, holding brief of Sri Pankaj Agarwal, learned counsel for the appellant.

(2.) Present appeal has been filed against the judgment and order dtd. 18/10/2019 passed by Principal Judge, Family Court, Moradabad in Case No. 492 of 2015.

(3.) The plaintiff is the appellant herein. He filed an application under Sec. 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955 before the court of Principal Judge, Family Court, Moradabad, numbered as Complaint Case No. 492 of 2015. The said petition was dismissed vide order dtd. 18/10/2019. Aggrieved by the same, present appeal has been filed.