DINESH KUMAR THAKUR Vs. SUNILA THAKUR

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the order/judgment dtd. 21/11/2022 decree signed on 30/11/2022 passed by the learned Additional Principal Judge, Additional Family Court No. II, Dhanbad in Original Suit No. 760 of 2018, whereby and whereunder, the suit filed under Sec. 13 of the Hindu Marriage Act, 1955 seeking a decree of divorce by the appellant-husband against the respondent-wife, has been dismissed.

(2.) The brief facts of the case, as taken note in the impugned order, needs to be referred herein, which reads as under:

(3.) The case of appellant-husband, in brief, is that the appellant has solemnized marriage with the respondent on 24/6/2012 at Katras, Dhanbad, according with Hindu Rites and Customs. After the marriage both the appellant and respondent had been living together as wife and husband at Babudih, Dhanbad. However, out of the wedlock, the couple has no child.