ANANTA Vs. RAMCHANDER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/defendant/wife being aggrieved by and dissatisfied with the judgment and decree passed by the Ld. Additional District Judge Andaman and Nicobar Islands, Port Blair on 24/2/2020 in Other Appeal No. 30 of 2014.

(2.) The aforementioned appeal was preferred by Sri Ramachander/husband being aggrieved by the judgment passed by the Ld. Joint Civil Judge (Sr. Divn.) at Port Blair on 27/11/2014 in Other Suit 01 of 2009 renumbered as Other Suit 33 of 2012.

(3.) The appellant herein was the defendant No. 1 in the Trial Court that is in the Other Suit and respondent No.1 in the court of first appeal that is the Other Appeal.