JITENDRA JANI Vs. BHUMI JANI

JUDGEMENT

(1.) The learned counsel for the appellant was heard and the matter was reserved for judgment on 31/7/2025 and today the judgment is being pronounced.

(2.) This first appeal has been preferred by the appellant under Sec. 19 of the Family Courts Act, 1984 being aggrieved by the judgment and decree dtd. 19/11/2024 passed by the II Additional Principal Judge, Family Court, Jabalpur in Regular Civil Suit No. RCSHM/716/2024 dismissing the petition under Sec. 13 (1) of the Hindu Marriage Act, 1955 (in short "the Act") for a decree of divorce.

(3.) The case of the appellant is as under:-