ARUNIMA BORA Vs. DIPMONI BORA

JUDGEMENT

(1.) Heard Dr. N. Deka, learned counsel for the appellant. We have also heard Ms. P. Bhattacharya, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgement dtd. 29/08/2018 and decree dtd. 04/09/2018 passed by the learned Additional District Judge No.1, Nagaon in MS(D) No. 8/2016, instituted by the respondent with a prayer to grant a decree of divorce under Sec. 13(1)(a) of the Hindu Marriage Act, dissolving the marriage between the appellant and the respondent. The learned Court below had decreed the suit filed by the respondent (husband).

(3.) Assailing the judgement dtd. 29/08/2018 and decree dtd. 04/09/2018, the instant appeal was presented before this Court by the appellant-wife on 26/11/2018. However, record reveals that notice was issued to the respondent in the appeal only on 23/01/2019.