ARCHI AGARWAL Vs. PRINCIPAL JUDGE, FAMILY COURT

JUDGEMENT

(1.) We ruined each other by being together!

(2.) We destroyed each other's dreams!!

(3.) Archi Agarwal and Pratyush Chaube, who are the wife and husband, have jointly approached this Court under Section 19 (1) of the Family Courts Act , 1984, questioning the validity and correctness of the order dated 08.01.2019 passed by the Principal Judge, Family Court, Lucknow, whereby the application preferred by the appellants under Section 14 of the Hindu Marriage Act, 1955 (hereinafter referred to as "1955 Act") for exemption/waiver of one year period from the date of marriage for dissolution of marriage under Section 13B of the 1955 Act has been rejected.