SABITA PADHI Vs. BABRUBAHAN PADHI

JUDGEMENT

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

(2.) Heard Mr. S. Mishra, learned counsel for the appellant and Mr. M.K. Dash, learned counsel for the respondent.

(3.) The appellant-wife has filed this appeal seeking to set aside the judgment and decree dtd. 10/2/2022 passed by the learned Judge, Family Court, Bhubaneswar in C.P. No. 384 of 2016, i.e. a proceeding initiated by the respondent-husband under Sec. 13 (1) (i-a) of the Hindu Marriage Act, 1955 seeking dissolution of the marriage by a decree of divorce.