R. Banumathi, J. - (1.) Leave granted.
(2.) Being aggrieved by the judgment and order dated 29.05.2013 passed by the High Court of Allahabad in Second Appeal No. 641 of 2013, in which the High Court has dismissed the appeal preferred by the appellant and thereby declining to dissolve the marriage.
(3.) The appellant and the respondent were married on 07.05.1998. A girl child was born out of the said wedlock and she is now aged about 18 years. Due to strained relationship, the parties are living separately. The appellant-husband has filed a suit for dissolution of marriage before the Family Court, Mumbai, which was subsequently transferred to Etawah District Court, Uttar Pradesh. The Trial Court dismissed the divorce petition filed by the appellant by judgment dated 09.11.2009. The appeal preferred by the appellant was also dismissed by the District Court by the judgment dated 29.11.2012. The High Court also dismissed the second appeal preferred by the appellant-husband. Being aggrieved, the appellant is before us.;