DAN BAHADUR SINGH Vs. RAMA DEVI

JUDGEMENT

(1.) This first appeal filed under Sec. 19 of Family Court Act, 1984 assails the judgment and decree dtd. 31/1/2018 passed by Principal Judge, Family Court, Sidhi in Civil Case No. 137A/2014 RCS-HM/1400137/2014 by which the petition seeking divorce preferred by the appellant husband has been dismissed.

(2.) The record received from the Family Court is perused.

(3.) After having heard learned counsel for the rival parties and having gone through the record, this Court is of the considered view that though the facts, pleadings and the evidence produced during the trial fell short of satisfying the ground of cruelty, desertion and adultery as raised by the appellant husband but for reasons infra, the appellant husband appears to have made out a case for a decree of judicial separation U/s 13 A of the Hindu Marriage Act, 1955 (for brevity 'the Act'). Pleadings on behalf of the husband/appellant-