PADMA DAS Vs. SANDEEP DAS

JUDGEMENT

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

(2.) Heard Mr. B.C. Parija, learned counsel appearing for the appellant-wife.

(3.) The appellant-wife has filed this appeal challenging the order dtd. 22/11/2017 passed in C.P. No.207 of 2013, by which learned Judge, Family Court, Cuttack has decreed the said proceeding against the appellant and held that the marriage solemnized between the parties on 13/12/2002 dissolved by a decree of divorce.