LAWS(ORI)-2021-3-13

SUDHIR NAYAK Vs. LILI KUMARI NAYAK

Decided On March 10, 2021
Sudhir Nayak Appellant
V/S
Lili Kumari Nayak Respondents

JUDGEMENT

(1.) The appellant, being aggrieved by the judgment and decree passed by the learned Additional District Judge, Chatrapur (Ganjam) in Mat. Appeal No.04 of 2016, has filed this appeal under section 100 of the Code of Civil Procedure (for short, 'the Code').

(2.) For the sake of convenience and clarity as also to avoid confusion; the parties hereinafter have been referred to in the same rank as assigned to them in the original proceeding before the Trial Court i.e. the appellant as 'the Petitioner' whereas the respondent as 'the Respondent.

(3.) The Petitioner, had filed an application before the learned Senior Civil Judge, Chatrapur (Ganjam), which stood numbered as Mat Case No.02 of 2014 for dissolution of her marriage with the Respondent with further prayer for return of Streedhan Articles and permanent alimony. The suit having been dismissed, the petitioner (wife) had preferred the appeal. The lower appellate court has set aside the judgment and decree passed by the trial court and accordingly, the appeal has been allowed.