SHASHANK JHA Vs. DIPTI JHA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) The appellant-husband is aggrieved by the Judgment and Decree dated 25.03.2015, passed by the Principal Judge, Family Court, Bokaro, in TMS No. 34 of 2010, whereby the matrimonial suit filed by the husband for dissolution of marriage between the parties by a decree of divorce, on the ground of cruelty, has been dismissed by the Court below on contest.

(3.) It is an admitted fact that the marriage between the parties had taken place as per Hindu rites and customs on 31.05.2002 at Madhubani, in the State of Bihar. Thereafter both the parties lived together as husband and wife at Darbhanga, Ranchi, Dhanbad and recently at Bokaro, but the couple was not blessed with any issue.