RIPUNJ AGARWAL Vs. AAKARSHI AGARWAL

JUDGEMENT

(1.) The present appeal under Section 19 of the Family Courts Act, 1984 arises out of the judgment and order dated 7.11.2016 passed by the Principal Judge, Family Court, Lucknow in Regular Suit No. NIL of 2016 : Ripunj Agarwal Vs. Smt. Aakarshi Agarwal, whereby the learned trial Court refused to entertain the divorce suit filed by the appellant husband on the ground that the same has been barred by Section 13 (1) (i-b) of the Hindu Marriage Act.

(2.) The facts giving rise to this appeal are as under :

(3.) Admittedly, the marriage between Ripunj Agarwal-appellant husband and Smt. Aakarshi Agarwal respondent-wife was solemnised on 16.2.2015 as per Hindu customs at Hotel Mukund Madhav, Daroga Khera, Kanpur Road, Lucknow.