VISHAL Vs. PALLAWI KUMARI

JUDGEMENT

(1.) The appellant filed Title (Mat.) Suit No. 108 of 2015 which was renumbered as Original Suit No. 108 of 2015 (in short, divorce case), seeking a decree of divorce by dissolution of his marriage with the respondent which was solemnized on 29/4/2013 at village Rajopur of Govindganj PS, within East Champaran district in the State of Bihar.

(2.) The divorce case has been dismissed by the judgment dated 25 th January 2019 against which the appellant has preferred the present First Appeal under Sec. 19(1) of the Family Courts Act, 1984.

(3.) The Family Court has held that the appellant inflicted cruelty upon his wife on non-fulfillment of the demand for a Scorpio car and ousted her from her matrimonial home on 20/7/2013. The Family Court has also taken note of the criminal case filed by brother of the appellant vide CP Case No. 974 of 2014 which has ended in acquittal of the respondent and her family members.