DEBABRATA DEBADARSAN PALEI Vs. SUBHAKANTI PATRA

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) Present Appeal is directed against the impugned judgment dtd. 26/9/2023 of learned Judge, Family Court, Bhadrak, wherein the prayer of the husband to grant decree of divorce has been rejected on the ground of non-fulfillment of statutory period prescribed under Sec. 14 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA').

(3.) The background facts of the case are that the marriage between the Appellant-husband and the Respondent-wife was solemnised on May 13, 2020, following Hindu rites and customs.