ARUN TANDON,J.ABHAI KUMAR,J. - (1.) Heard Sri Manish Goyal assisted by Sri Siddharth Singh, learned counsel for the appellant -husband and Sri M.C. Chaturvedi, learned Senior Counsel assisted by Sri S.C. Dwivedi, learned counsel for the respondent - wife.
(2.) This appeal under Section 19 of the Family Court Act, 1984 has been filed against the judgment and order of Additional District Judge, Court No.
(3.) /In -charge, Family Court, Maharajganj passed in Matrimonial Case No. 181 of 2009, Smt. Neelima vs. Sunil Kumar Chaurasia. 3 Facts in short leading to this appeal are as follows : The plaintiff Smt. Neelima was married to Sunil Kumar Chaurasia (the husband), the respondent before us, according to the rites and rituals of Hindu's on 16.2.2005. For the facts and reasons disclosed in the application filed under Section 13 of the Hindu Marriage Act the wife brought a decree of divorce. This application was registered as Matrimonial Case No. 181 of 2009, Smt. Neelima vs. Sunil Kumar Chaurasia. The In -charge Judge, Family Court after exchange of pleadings between the parties framed two issues for determination: (i) Whether Smt. Neelima was entitled to a decree of divorce from her husband Sunil Kumar Chaurasia or not ? (ii) As to what other relief the plaintiff was entitled, if any.;