VIVEK JAIN Vs. MADALSA THAPA JAIN

JUDGEMENT

(1.) Heard Mr. Siddhartha Singh and Mr. P.S. Bisht, the learned counsel for the appellants, and Mr. M.K. Goyal and Mr. Pawan Mishra, counsel for the respondent. Mr. M.K. Goyal, learned counsel had put in appearance by filing vakalatnama. The same is taken on record and with the consent of the parties, the case is heard for its final disposal.

(2.) As per the narration of the case, the principal proceedings which is going on between the parties to the appeal is by way of a Suit for dissolution of marriage, being Suit No. 158 of 2016, Vivek Jain Vs. Smt. Madalsa Thapa Jain, based on cruelty and desertion.

(3.) As the issue in relation to dissolution of marriage is not in controversy at this stage, this Court is refraining itself from making any observation so far it relates to the said matrimonial dispute.