VISHWANATH PRAKASH Vs. JAYANTI KUMARI

JUDGEMENT

(1.) The instant appeal has been filed on behalf of the appellant/plaintiff under Sec. 19(1) of the Family Courts Act, 1984 against the order/judgment dtd. 14/3/2023 [decree signed on 17/3/2023] passed by the learned Principal Judge, Family Court, Lohardaga in Original Suit No. 39 of 2022, whereby and whereunder, the said Suit filed by the appellant-husband under the provisions of Ss. 27(1)(d) of Special Marriage Act, 1954 has been dismissed.

(2.) The brief facts of the case as pleaded in the plaint having been recorded by the learned Family Judge, needs to be referred herein as:

(3.) On the aforesaid ground of cruelty, the appellant-husband has prayed for a decree of dissolution of the marriage between him and the respondent-wife, accordingly, the suit being Original Suit No.39 of 2022 for dissolution of marriage has been preferred.