HEMANTA KUMAR BEHERA Vs. KABITA SAHU

JUDGEMENT

(1.) The Appellants, by filing this Appeal, under Sec. -100 of the Code of Civil Procedure, 1908 (for short, 'the Code') have assailed the judgment and decree passed by the learned District Judge, Deogarh in R.F.A. No.02 of 2018.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to, as they have been arraigned in the Trial Court.

(3.) Plaintiffs case:-