DIVISIONAL RAILWAY MANAGER Vs. LEELA BAI

JUDGEMENT

(1.) Heard.

(2.) This is a first appeal filed by the defendant (Union of India -Railways) under Section 19(1) of the Family Courts Act against the judgment and decree dated 22.11.2011 passed by the Family Court, Janjgir-Champa (C.G.) in C.S. No.37A/2010.

(3.) By the impugned judgment/decree, the learned trial Judge decreed plaintiff's suit against the appellant (defendant) and granted a declaration as prayed by them in the suit.