- (1.) Supplementary affidavit filed by the appellant is taken on record.
(2.) Heard Sri R.U. Verma, learned Counsel for the appellant and perused the record.
(3.) The instant appeal arisen out of the judgment and decree dated 23.12.2016 passed by the Principal Judge, Family Court, Lucknow in Case No. NIL of 2016 (Rahul Verma v. Smt. Kiran Verma and others), whereby the divorce petition of the appellant has been rejected on the ground that the divorce petition is barred by the provisions of Section 13(1)(ib) of the Hindu Marriage Act, 1955.;