SANTOSH KUMAR Vs. ANU ANKITA RANI

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The instant First Appeal filed under Sec. 19(1) of the Family Courts Act,1984 is directed against the judgment dtd. 8/2/2024 and decree dtd. 29/2/2024 passed by the learned Principal Judge, Family Court, Hazaribagh in Original Suit No. 43 of 2023 whereby and where under the suit preferred by the appellant for dissolution of marriage under Sec. 13(1)(i)(i-a) of the Hindu Marriage Act, 1955 has been dismissed.

(3.) The matter had been referred for mediation under "Special Mediation Drive- Mediation for the Nation" vide order dtd. 1/9/2025.