ARUN KUMAR Vs. SUSHMITA KUMARI

JUDGEMENT

(1.) Heard Mr. Kumar Ravish, learned counsel for the appellant. In spite of valid service of notice, none appears on behalf of the respondent.

(2.) The present appeal has been filed under Sec. 19(1) of the Hindu Marriage Act, 1984 impugning the judgment and decree dtd. 12/7/2017 passed by learned Principal Judge, Family Court, Begusarai in Divorce Case No. 106 of 2015, whereby the petition, filed by the appellant-husband for dissolution of marriage has been dismissed.

(3.) The appellant-husband grieves that his wife (respondent) is neither ready to join him in the matrimonial fold nor is she agreeable to contest the case of divorce.