ZAHEER Vs. GOUSIA BANO

JUDGEMENT

(1.) This appeal by the plaintiff-husband is directed against the judgment and decree dated 24.08.2018 in O.S.No.60/2016 on the file of learned Judge, Family Court, Belagavi, dismissing his suit for declaration of divorce/talaaq between the parties as per Talaaqnama and the marriage certificate issued by the Marriage Registrar on 29.12.2015 as null and void.

(2.) Heard Shri Ananth Mandagi, learned Senior Advocate for the appellant and Shri Nitin Bolabandi, learned advocate for the respondent.

(3.) For the sake of convenience, parties shall be referred as per their ranking before the trial Court.