- (1.) The first appeal, by the husband, is filed against the judgment dated 20.2.2015 passed by the Learned Principal Judge, Family Court, Sultanpur in second HMA Suit No. 491 of 2014 "Mohit Srivastava versus Smt. Ritu G. Srivastava" whereby the Principal Judge dismissed his suit for dissolution of marriage, allowing the application of present respondent/wife observing that second HMA suit was barred by the principle of res judicata.
(2.) Hma Suit No.205 of 2007 was filed by the present appellant/husband for divorce on the ground of cruelty which was dismissed by the Principal Judge vide judgement and order dated 28.11.2013 which has become final between the parties.
(3.) The marriage between the parties took place on 20.4.2006 and initially they lived together only for nine days.;