LEONARD DASS Vs. MRS. PREMA CATHERINE DASS

JUDGEMENT

(1.) Heard Sri. Ravi Kant, senior Advocate assisted by Sri. Tarun Agrawal on behalf of the appellant and Sri. V.K. Upadhyay on behalf of the respondents.

(2.) This First Appeal under section 19 of the Family Courts Act, 1984 has been filed against the judgment and decree of Addl. Principal Judge, Family Court, Allahabad dated 2.2.2016 passed in Matrimonial Case No. 790 of 2013. The relevant facts for deciding the present appeal emerging out of the paper book filed on behalf of the parties are as under :

(3.) Appellant Leonard Dass, (hereinafter referred as the plaintiff/husband) was married to Prema Catherine (hereinafter referred as wife) on 17.7.2011 in accordance with the ceremonies as provided under Christian law.