ANIL KUMAR,J. - (1.) Heard Sri Brij Mohan Sahai and Sri Raj Priya Srivastava, learned counsel for the appellant. None is present on behalf of the respondents.
(2.) By means of the instant appeal under Section 19 of the Family Courts Act, 1984 (in short "Act, 1984"), the appellant has challenged the judgment and order dated 05.09.2012, passed by the Family Court, Faizabad in Suit No. 105 of 2000 (Shailendra Kumar Singh v. Smt. Reeta Singh), whereby the divorce petition under Section 13 of the Hindu Marriage Act, 1955 (in short "Act, 1955") moved by the appellant was dismissed. Facts, in brief, of the present case as submitted by the learned counsel for the appellant are to the effect that the marriage between appellant-Shailendra Kumar Singh and respondent-Smt. Reeta Singh was solemnized as per the Hindu Rites and Rituals on 18.04.1987. In the year 1993, out of their wedlock, a daughter namely Ankita was born.
(3.) It is further submitted by the learned counsel for the appellant that in the meantime the appellant got appointment at District- Bahraich, so he had to leave his home situated at Dharupur, Ambedkar Nager leaving there his wife and minor daughter. Learned counsel for the appellant further submitted that when appellant returned to his home, he came to know that his wife has made illicit relationships with Sri Sunil Kumar Shahi @ Pappu and one Sri Ram Shakal Singh. So, in view of the said facts, some hot talks took place between the appellant-Shailendra Kumar Singh and respondent-Smt. Reeta Singh, as a result of which, in the month of September, 1998, the respondent-Smt. Reeta Singh left her matrimonial house and started living at her parental house in District- Azamgarh. Learned counsel for the appellant further submitted that thereafter, the appellant tried his best to pacify the issue, however all the efforts went in vain, as such, having no other alternative option left, the appellant filed a petition on 06.03.2000 in the Court of Principal Judge/ Family Court, Faizabad for divorce under Section 13 (1)(i) of the Act, 1955, which was registered as Regular Suit No. 105 of 2000 (Shailendra Kumar Singh v. Smt. Reeta Singh). ;