LAXMIPRIYA MAHARANA Vs. BABAJI MAHARANA

JUDGEMENT

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

(2.) Heard Mr. Lakshman Mishra, learned counsel appearing for the appellant.

(3.) This is an appeal under Sec. 19(1) of the Family Courts Act, 1984 from the judgment dtd. 3/2/2023 delivered in Civil Proceeding No.444 of 2016 by the Judge, Family Court, Cuttack.