DINESH TRIPATHI Vs. SMT. VANDANA TRIPATHI

JUDGEMENT

(1.) This appeal has been preferred by the appellant-husband under Section 19 of the Family Court Act, 1984 being aggrieved by the judgment and decree dated 14.03.2007 passed by the Principal Judge, Family Court, Rewa in Civil Suit No. 49-A/2005 whereby the suit filed by the appellant- husband for decree of divorce was dismissed.

(2.) It is not in dispute that the marriage between the appellant-husband and the respondent-wife was solemnized on 11.05.2003.

(3.) The appellant's case in short is that after marriage on 21.05.2003, the respondent went to her maternal house along with her brothers. She returned to her matrimonial house after