PRIYANKA NAYAK Vs. PRANAYA PRADHAN

JUDGEMENT

(1.) Heard Mr. M.B. Das, learned counsel for the Appellant-Wife and Mr. H. Mohapatra, learned counsel for the Respondent-Husband.

(2.) Present appeal is directed against the impugned judgment dtd. 10/7/2023 passed by learned Judge, Family Court, Puri in C.P. No.123 of 2019, wherein the decree of divorce has been granted at the behest of the Husband dissolving the marriage between the parties without any grant of permanent alimony.

(3.) The Wife-Appellant has come up in challenging the said judgment dtd. 10/7/2023 and according to her submissions, the ground of cruelty, based on which, the learned Family Court has granted decree of divorce is not established on record. It is further submitted on behalf of the Wife-Appellant that, it was the Husband, who compelled the Wife to leave the matrimonial companion and till date the Wife is staying separately in her parent's house since 25/3/2018.