RAHAMJAN Vs. SANA

JUDGEMENT

(1.) Heard Mr. Juno Rahman, learned counsel assisting Mr. Md. Jalaluddin, learned senior counsel for the appellant and Ms. W. Amee learned Jr. Counsel to Mr. Y. Daljeet, learned counsel for the respondent.

(2.) This appeal is filed by the appellant against the judgment and decree dtd. 12/4/2021 passed by the learned Judge, Family Court, Thoubal in Mat. (Decl.) Suit No.7 of 2020 invoking the provision of Order 8, Rule 10 of the Code of Civil Procedure, 1908.

(3.) The appellant is the defendant and the respondent is the plaintiff in the suit.