SMT EKTA DEVI Vs. BIJAY KUMAR KYAL

JUDGEMENT

(1.) Upon mention by the learned counsel for the appellant, with the request for urgent hearing, this matter was taken up today. We have heard learned counsel for the appellant and learned counsel for the sole respondent at length. We have perused the records for the purpose of finally disposing of this appeal.

(2.) This appeal has been filed under Sec. 19 of the Family Courts Act, 1984 by the wife who was respondent in the Court below. She is aggrieved by the judgment and order dated 15.12.2012 passed by the Principal Judge, Family Court, Patna in Matrimonial Case No 338 of 2010 by which judgment and order, the marriage between the appellant-wife and the respondent-husband has been dissolved on the ground of cruelty.

(3.) It appears from order dated 09.09.2015 passed in this appeal that the appeal having been filed in the year 2013, this Court made various efforts to bring about a reconciliation between the parties but in the end, the appellant-wife not willing for any settlement outside the Court, the appeal was directed to be heard on merit for its final disposal. This is how the matter has come up before us.