SHRISTI KUMARI Vs. SANDEEP KUMAR LOHANI

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant has come up in this appeal against judgment and decree dtd. 30/6/2016 passed by the learned Principal Judge, Family Court, Gaya in Matrimonial Title Suit No. 92 of 2016, whereby the petition filed by the respondent-husband under Sec. 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 (in short 'the 1955 Act') seeking dissolution of marriage by a decree of divorce, has been allowed and the respondent-husband was directed to deposit Rs.10.00 lakhs as fixed deposit in favour of his minor daughter Ananya for her marriage and other purposes which was to be withdrawn by her at the time of any exigency with the permission of the Court.

(3.) Succinctly, the marriage of appellant was solemnized with the respondent on 9/6/2009 as per Hindu rites and ceremonies. The marriage was duly consummated and a female-child was born out of the wedlock.