LAWS(JHAR)-2023-2-68

MANJU KUMARI Vs. ANIL KUMAR

Decided On February 10, 2023
MANJU KUMARI Appellant
V/S
ANIL KUMAR Respondents

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 18/8/2018 passed in Original Suit No. 632 of 2016 by the learned Principal Judge, Family Court, Ranchi, whereby and whereunder, the suit filed for dissolution of marriage by the wife against the husband under Sec. 13(1)(ia), (ib) of the Hindu Marriage Act, 1955 hereinafter referred to as the Act, 1955 has been dismissed.

(2.) The brief facts of the case as per the pleading made by the petitioner in an application filed under Sec. 13(1)(ia), (ib) and (1A) of the Hindu Marriage Act, 1955 hereinafter referred to as the Act, 1955, reads as under:

(3.) The learned family judge has called upon the respondent-husband and after framing altogether five issues has dismissed the suit on contest on the ground that the ground seeking divorce has not been found to be established after going through the testimony of the parties.