JAI PRAKASH ORAON Vs. SUSHMA TOPPO

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the order/judgment dtd. 5/11/2024 and decree dtd. 16/11/2024 passed by the learned Principal Judge, Family Court, Ranchi in Original Suit No. 18 of 2022, whereby and whereunder, the Suit filed by the appellant under Sec. 22 of the Special Marriage Act, 1954, has been dismissed.

(2.) The brief facts of the case, leading to filing of the petition filed under Sec. 22 of the Special Marriage Act, 1954, by the petitioner/appellant, needs to be referred herein which are as under:

(3.) The petitioner's [the appellant herein] case, in brief, is that marriage between the parties was solemnized on 14/8/2014 before the Marriage Officer, Lohardaga. After their marriage the respondent went to her matrimonial home situated at village Kisco for sometimes. The respondent on the pretext of her studies came back to Ranchi for her study and started living in hostel. The petitioner borne all her educational, fooding and lodging expenses.