RINKI PAL Vs. NEMO

JUDGEMENT

(1.) The following abbreviations/short forms have been used in this order (for the sake of brevity, convenience and clarity):

(2.) Captioned matrimonial appeal has been presented in this Court on 13/1/2026 and it is a statutory appeal under Sec. 19 of Family Courts Act, assailing impugned order.

(3.) Mr. Anjan Prasad Sahu, learned counsel on record for the two appellants (to be noted, two appellants, as of today, are spouses, Hindus, their marriage having been solemnized in accordance with Hindu Rites and customs on 25/8/2016).