SHAILESH DHAR DUBEY @ MANTU DUBEY Vs. KIRAN DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant in the admission matter.

(2.) The appellant is aggrieved by the Judgment and Decree dated 21.01.2016, passed by the learned Principal Judge, Family Court, Garhwa, in M.M. Case No. 107 of 2014, whereby the suit filed by the appellant for dissolution of marriage between the parties by a decree of divorce, under Sec. 13 read with Sec. 5(b) of the Hindu Marriage Act, has been dismissed by the Court below.

(3.) The impugned Judgment shows that the marriage between the parties was solemnized in the year 2012. According to the case of the petitioner, the marriage could not be consummated because of the physical inability of the respondent-wife. It was stated that the respondent was unable to procreate any child or to establish sexual relationship with the petitioner. It also appears that the ground of mental disorder was also taken by the petitioner in the Court below.