PARBATI SAHOO Vs. DILLIP KUMAR PAL

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Ms. J. Rath, learned counsel appearing for the Appellant.

(3.) By means of this appeal under Sec. 19(1) of the Family Courts Act, the judgment dtd. 12/7/2022 delivered in MATA (C.P.) Case No.25 of 2021 by the Senior Civil Judge, Banki, District-Cuttack has been challenged.