NIDHI KEDIA NEE CHOKHANI Vs. ABHYUDAYA KEDIA

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant /defendant/ wife, being aggrieved by and dissatisfied with the Judgment and Order passed by the Ld. 11th Additional District Court at Alipore, 24 Parganas South in the Matrimonial Suit No. 27 of 2010 ( R. No. 1614 of 2016).

(2.) By the aforementioned Judgment, the Ld. Trial Court has been pleased to pass a decree of divorce on contest against the appellant/defendant/wife.

(3.) The appellant herein was the opposite party and the respondent herein was the petitioner respectively before the Learned Trial Court.