BHAGYASHREE BISI Vs. ANIMESH PADHEE

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned order dtd. 8/8/2024 passed by the High Court of Orissa at Cuttack in MATA No.279 of 2023, whereby the High Court affirmed the decree of divorce granted by the Family Court.

(3.) The facts giving rise to the present appeal, in brief, are as follows: