SATABDI PRADHAN Vs. BYOMAKESH BISWAL

JUDGEMENT

(1.) Being aggrieved by the common Judgment dtd. 11/11/2021 delivered in C.P. Case No.67 of 2020 titled as Satabdi Pradhan vs. Byomakesh Biswal and C.P. Case No.29 of 2021 titled as Byomakesh Biswal vs. Satabdi Pradhan, the appellant has preferred this appeal in as much as by the said Judgment the matrimonial suit filed by the appellant in MATA No.31 of 2022, being C.P. No.67 of 2020 has been dismissed observing that the suit is collusive one, as on appreciation of evidence, it has surfaced that the respondent herein was reluctant to bring out the truth by way of cross-examination and observed by the Judge, Family Court that on a threadbare scrutiny of the order and documentary evidence on record, collusion of the parties is apparent.

(2.) According to the Judge, Family Court, Dhenkanal, the approach made by both the parties is theatrical and farcical in the matrimonial proceedings.

(3.) In view of the finding regarding collusive nature of the suit, the other evidence, as adduced, has been discarded. Consequently, C.P. No.67 of 2020 stood dismissed on contest.