ARUN MISHRA Vs. PRIYANKA SHUKLA

JUDGEMENT

(1.) Record indicates that even in Court below where the proceedings were held under Section 13 of the Hindu Marriage Act, respondent-wife remained ex-parte.

(2.) This appeal has been filed under Section 19 of the Family Court Act and challenge in this appeal is made to a judgment and decree dated 24.12.2009 passed by the First Additional Principal Judge, Family Court, Jabalpur in Civil Suit No. 14-A/2009 by which an application filed by the appellant for dissolution of the marriage under Section 13 of the Hindu Marriage Act has been dismissed.

(3.) Facts that have come on record goes to show that marriage between the parties in question was solemnized on 27.5.2005 as per Hindu Customary rites in Rewa. Thereafter it is the case of the appellant that the respondent-wife stayed for sometime in Rewa but after a period of 10 months it is alleged that the respondent-wife left Rewa and came to Jabalpur and started living separately. It was indicated that she is a BAMS passed Doctor and after coming to Jabalpur she started working in a hospital in Jabalpur and was not interested in staying with the appellant.