CHURAMAN MAHTO Vs. BASO DEVI

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the order/judgment dtd. 5/12/2023 (decree signed on 21/12/2023) passed by the learned Principal Judge, Family Court, Hazaribagh in Original Suit No. 276 of 2022, whereby and whereunder, the petition filed under Sec. 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 by the appellant/petitioner seeking a decree of divorce against his wife, has been dismissed and exemplary cost of Rs.20,000.00has been imposed upon the appellant-husband, which was to be paid by way of DD, in the name of respondent-wife, within one month.

(2.) The brief facts of the case leading to filing of the divorce petition by the appellant/petitioner needs to be referred herein as under:

(3.) It is evident from the factual aspect that the appellant/petitioner had a motion by filing a petition under Sec. 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 for decree of divorce on the ground of cruelty and desertion.