RANJANA PANDEY Vs. PRAVEEN PANDEY

JUDGEMENT

(1.) Heard.

(2.) The parties were sent to the mediation and the report of mediation center has been filed.

(3.) The FAM No.11/2019 is by the wife against the judgment and decree of divorce dtd. 18/5/2018. In another appeal, lis is about the custody of child, whereby the wife Smt. Ranjana Pandey has challenged the custody order of the Family Court wherein custody is given to father, the said appeal is pending as FAM No.84/2019.