MAMTA DEVI Vs. SANJAY KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the judgment and order of the High Court of Jharkhand dtd. 4/10/2023 passed in F.A. No. 9/2023 whereby the High Court dismissed the appeal preferred by the appellant-wife [ Hereinafter referred to as 'appellant'.] and affirmed the judgment passed by the Family Court granting divorce to the respondent-husband [Hereinafter referred to as 'respondent'.].

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