RAJKUMAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned Counsel for both the parties did not object hearing of the case through live streaming.

(3.) The instant Appeal is filed by the Appellant/wife against the judgment and decree dtd. 20/8/2019 passed by the Judge, Family Court, Bemetara, District Bemetara in Civil Suit No.37-A/2015 whereby, the application filed by the Respondent/husband under Sec. 13 of the Hindu Marriage Act, 1955 was allowed. The wife is in Appeal before this Court.