MANOJ KR SINGH Vs. NIBHA SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) This appeal has been filed against the Judgment and Decree dated 26th November, 2014, whereby the suit of dissolution of marriage with a decree of divorce filed under Sections 13(1)(1-a)(1-b) and (vi) of The Hindu Marriage Act, has been dismissed by the learned Principal Judge, Family Court, Hazaribagh, on merits.

(3.) Admittedly, the marriage between the parties had taken place on 1-7-2002. According to the appellant, the respondent left the matrimonial home on 22-2-2004 and thereafter, they are living separately. According to the respondent's case, she lived with the appellant till 1-9-2007 and thereafter she was turned out of the matrimonial home. The fact remains that she admitted in her evidence in the Court below that she is living at her in-laws place in village Kaler, in the district of Gaya in the State of Bihar, from the year 2008. However, it is an admitted fact that there is no cohabitation between the parties.