(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 8/10/2021 and decree dtd. 20/10/2021 passed by the learned Principal Judge, Family Court, Hazaribag in Original Suit No. 70 of 2014, whereby and whereunder, the suit filed by the plaintiff (appellant herein) seeking a decree of divorce against his wife (respondent herein), has been dismissed.
(2.) The brief facts of the case, leading to filing of the divorce petition by the appellant-petitioner, as taken note in the impugned order as emanated from the plaint, needs to be referred herein, which reads as under:
(3.) The marriage between the appellant and respondent was solemnized on 12/2/2013 at Katras according to Hindu Rites and Customs. After the marriage, both the petitioner and the respondent came to Hazaribag and live together as husband and wife. The marriage was registered on 18/2/2013 at District Sub-Registrar, Hazaribag. The couple has no children.
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