SHANTI KUMARI Vs. LALAN KUMAR

JUDGEMENT

(1.) The instant appeal, under Sec. 19(1) of the Family Court Act, 1984, is directed against the order/judgment dtd. 4/6/2024 and decree signed on 21/6/2024 passed by the learned Principal Judge, Family Court, Hazaribagh in Original Suit No. 166 of 2022, whereby and whereunder, the suit filed by the petitioner-respondent [husband] for dissolution of marriage by decree of divorce u/s 13(1)(i-a)(i-b) of Hindu Marriage Act, 1955 against petitioner-appellant [wife], has been allowed.

(2.) The brief facts of the case, leading to filing of the divorce petition by the respondent-petitioner, as taken note in the impugned order, needs to be referred herein, which reads as under:

(3.) Before this Court, on being notice issued vide order dtd. 18/11/2024, the respondent-petitioner had appeared.