NIKESH KUMAR Vs. SUMAN DEVI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by Nikesh Kumar impugns the judgment dtd. 2/7/2018 passed by the High Court of Jharkhand at Ranchi in F.A. no. 158/2012, whereby the appeal preferred by the respondent -Suman Devi was allowed and the decree of divorce was set aside.

(3.) The appellant - Nikesh Kumar and the respondent - Suman Devi got married on 8/12/2004. However, within a year of marriage or on or about 10/11/2005, the respondent started residing separately. Since then they have not cohabited.