CHANDRAKANT OJHA Vs. CHANCHALA KUMARI

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 15/4/2024 passed in Original (M.M.) Suit No.227 of 2019 by the learned Principal Judge, Family Court, Garhwa (in short-Family Judge) whereby and whereunder the petition filed under Sec. 13(1) of the Hindu Marriage Act, 1955 by the appellant-husband against the respondent-wife has been dismissed on contest.

(2.) The brief facts of the case as per the pleadings made in the plaint having been recorded by the learned Family Judge, needs to be referred herein under as:

(3.) It is evident from the factual aspect as narrated hereinabove that the marriage in between the appellant and the respondent, the wife and the husband, respectively was solemnized sometime in the year 2017 as per Hindu rites and rituals. It is averred that the marriage of the petitioner has been solemnized by committing fraud as before the marriage in place of the respondent another girl was shown to the petitioner and his family members. Thereafter, some dispute arose in between the parties which ultimately lead to filing of several cases against each other and finally a suit under Sec. 13(1) of the Hindu Marriage Act, 1956 has been filed by the husband for dissolution of their marriage.