GAUTAM MISHRA Vs. PREETI MISHRA

JUDGEMENT

(1.) The instant appeal, under Sec. 19(1) of the Family Court Act, 1984, is directed against the order/judgment dtd. 22/8/2024 and decree signed on 6/9/2024 passed by the learned Principal Judge, Family Court, Deoghar in Original Suit No. 217 of 2023, whereby and whereunder, the suit filed by the petitioner-appellant [husband] for dissolution of marriage by decree of divorce u/s 13(1)(i-a)(i-b) of Hindu Marriage Act, 1955 against respondent/wife, 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, needs to be referred herein, which reads as under:

(3.) The appellant-husband was married with the respondent on 5/12/2012 according to Hindu rites and customs and after marriage the respondent was living with him in his house and blessed with a son on 20/11/2013 from their wedlock.