NOUFAL Vs. MUNASSA JABEEN

JUDGEMENT

(1.) The respondent in O.P.No.1268 of 2022 of the Family Court, Malappuram has filed this appeal under Sec. 19(1) of the Family Courts Act, 1984. He assails the decree dtd. 13/1/2023 in the said original petition, by which the marriage contracted between the appellant and the respondent on 15/9/2002 was dissolved.

(2.) The appeal was admitted on 2/2/2023. Operation of the impugned judgment and decree dtd. 13/1/2023 was stayed for a period of one month as per the order in I.A.No.1 of 2023. The interim order was extended on 13/3/2023 for a further period of one month.

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.