JYOTSNA SINGH Vs. SAURABH SINGH

JUDGEMENT

(1.) This appeal under Section 19 of the Family Court Act has been filed against the order dated 5.12.2015 passed by the Principal Judge, Family Court Agra, whereby the preliminary objection as raised vide application/objection (Paper No. 17 C) has been rejected.

(2.) The necessary facts for consideration of this appeal, are as under:

(3.) The appellant-wife, Smt. Jyotsna Singh, was married with the respondent-Saurabh Singh on 3.5.2009 as per the hindu rites and rituals. A male child namely, Surya, was born on 2.12.2011 out of their wedlock at Ghaziabad. Subsequently, the wife along with her minor child, started living at Bhopal w.e.f. 28.12.2011 at her parents' house.