MEHUL MISHRA Vs. MINATI PANDA

JUDGEMENT

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

(2.) Heard Mr. S. Mishra, learned counsel for the appellant and Mr. R. Mahato, learned counsel for the respondent.

(3.) The appellant has filed this appeal challenging the judgment dtd. 29/10/2022 passed by the learned Judge, Family Court, Jajpur in Civil Proceeding No. 70 of 2020, whereby it has been held that the appellant failed to establish the ground of cruelty and the ground of desertion as embodied under Sec. 13 (1) (ia) (ib) of Hindu Marriage Act, 1955 to get the decree of divorce in his favour.