PARESH KUMAR PARICHHA Vs. ANITA KUMARI PARICHHA

JUDGEMENT

(1.) The Appellant by filing this Appeal under Section-100 of the Code of Civil Procedure (hereinafter called as 'the Code') has assailed the judgment and decree dated 25.01.2014 & 06.02.2014 respectively passed by the learned District Judge, Gajapati in MAT Appeal Case No.04 of 2013.

(2.) By the said judgment and decree, the First Appellate Court has confirmed the judgment and decree dated 22.04.2013 and 30.04.2013 respectively passed by the learned Civil Judge (Sr. Division), Paralakhemundi in MAT Case No.25 of 2012.

(3.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to as they have been arraigned in the Trial Court i.e. the Respondent no 1 and 2 as the Petitioner no 1 and 2 respectively and the Appellant as the Respondent.