KUMAR ASHUTOSH S/O LATE SURESH PRASAD SINHA Vs. APARNA KUMARI W/O KUMAR ASHUTOSH, D/O UMA SHANKAR PRASAD

JUDGEMENT

(1.) Heard Mr. Rakesh Kumar Srivastava, learned counsel for the appellant and Mr. Abhimanyu Vatsa, learned counsel for the respondents.

(2.) This appeal filed under section 19 of the Family Courts Act, 1984 arises from a judgment and decree dated 30.7.2015 passed by the Principal Judge, Family Court, Samastipur in Divorce Case No. 225/2011, the application filed by the appellant herein invoking provisions of Section 13(1)(i-a) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act") praying for dissolution of the marriage by a decree of divorce on grounds of cruelty, has been dismissed.

(3.) The appeal was admitted after service of notice on the respondent vide order passed on 19.7.2017 and has been taken up for final hearing when the parties have been heard.