LAWS(ORI)-2022-11-14

RAJENDRA NARAYAN SWAIN Vs. SUBHASHREE SWAIN

Decided On November 04, 2022
Rajendra Narayan Swain Appellant
V/S
Subhashree Swain Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. Mahes Das, learned counsel appearing for the appellant.

(3.) This appeal under Sec. -19(1) of the Family Court Act, 1994 is directed against the judgment dtd. 12/4/2022 delivered in Civil Proceeding No.421 of 2014.