BHAGDAS DESHLAHARA SATNAMI Vs. AHIRMATI DESHLAHARA SATNAMI

JUDGEMENT

(1.) The present appeal is against the judgment and decree dtd. 27/3/2019 passed by 1st Addl. Principle Judge, Family Court Durg in Civil Suit No. 16A/2016 whereby a declaratory petition to set aside the order passed by the Family Court under Sec. 125 of the Cr.P.C. on 31/5/2012 was dismissed.

(2.) The petition and the appeal both are preferred by the husband against Smt. Ahirmati Deshlahara Satnami and Master Kripank.

(3.) The facts of the case are:-