PAWAN KUMAR PANDEY Vs. SUDHA

JUDGEMENT

(1.) Office has reported sufficiency of service of notice on sole respondent vide report dtd. 26/9/2023, but none appears on her behalf before this Court to oppose the appeal, hence the appeal was heard ex parte on 20/9/2024.

(2.) Heard Ms. Bhavini Upadhyay, learned Counsel representing the appellant-husband and perused the impugned judgment as well trial Court's record.

(3.) By means of the present appeal under Sec. 19 (1) of Family Courts Act, 1984 read with Sec. 28 of Hindu Marriage Act, 1955 and Sec. 96 of the Code of Civil Procedure, 1908, appellant/husband assails judgment and decree dtd. 29/4/2023 passed by Principal Judge, Family Court-II, Pratapgarh (hereinafter referred to as 'Family Court') in Suit No. 787 of 2019 : Pawan Kumar Pandey Vs. Smt. Sudha, whereby learned Family Court has dismissed the said suit filed by the appellant/husband for grant of decree of divorce under Sec. 13 of the Hindu Marriage Act, 1955.