RANJAN BARUAH Vs. SHRAVANI KHOUND BARUAH

JUDGEMENT

(1.) Heard Mr. A. Chamuah, learned counsel representing the appellant as well as Ms. P. Bora, learned counsel appearing for the respondent.

(2.) This is an appeal under Sec. 28 of the Hindu Marriage Act, 1955 challenging the judgment dtd. 16/5/2017 passed by the learned District Judge, Jorhat in Title Suit (M) 79/2011.

(3.) The appellant is the only child of his old parents. He is an employee of a Bank. He married the respondent on 2/5/2004. Out of the wedlock, a girl child was born to the couple on 4/8/2005.