RAKESH Vs. JYOTI

JUDGEMENT

(1.) Learned counsel for the appellant has been heard.

(2.) This appeal is preferred against the judgment and decree dated 17.11.2009 passed by Additional District Judge, Sonepat, whereby petition under Section 9 of the Hindu Marriage Act, 1955 (Act for short) filed by the appellanthusband was dismissed.

(3.) The case of the appellant before the trial Court was that he was married to the respondent on 19.6.2005 according to Hindu rites and ceremonies. After the marriage, the parties lived together at village Samri, Tehsil Gohana, District Sonepat. The marriage was consummated but no child was born to them.