MADHU UPADHYAY Vs. KUMAR SAURABH PRIYADARSHI

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 19/7/2023 passed in Original Suit No.952 of 2022 by the learned Additional Principal Judge, Additional Family Court - II, Ranchi (in short, learned Family Judge) whereby and whereunder the suit filed for dissolution of marriage on the ground of cruelty by filing an application under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955 has been allowed.

(2.) This Court has taken sincere efforts on the issue of settlement, but, both the parties have not agreed on the issue of settlement and as such, this Court has gone into the merits of the case.

(3.) The brief facts of the case as per the pleadings made in the memo of appeal and as has also been incorporated in the impugned judgment reads as under: