DEBLEENA DUTTA Vs. SUMAN KUMAR RUJ

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the judgment dtd. 19/9/2023 and decree signed on 3/10/2023 passed by the learned Additional Principal Judge, Additional Family Court No. II, Dhanbad in Original Suit No. 914 of 2021, whereby and whereunder, the suit filed by the petitioner-appellant [wife] for dissolution of marriage by decree of divorce u/s 13(1)(i-a) of Hindu Marriage Act, 1955 against respondent/husband, 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 and as emanated from the plaint, needs to be referred herein, which reads as under:

(3.) The appellant has legally married with the respondent and their marriage was solemnized on 13/3/2020, at Jhari, Dhanbad, according to Hindu Rites and Customs. After the marriage both the appellant and respondent had been living together as wife and husband at M.C. Road, Raniganj, Burdwan. It is further stated that at the time of marriage the father of the petitioner had given Rs.4,75,000.00 cash and ornaments as dowry.