JHUNU SARKAR KUNDA Vs. BIKASH KUNDA

JUDGEMENT

(1.) Smti Jhunu Sarkar Kunda, the wife has preferred this appeal in challenge to decision rendered in Title Suit (M) No.104/2016, titled Bikash Kunda Vs. Jhunu Sarkar Kunda, rendred by the Principal Judge, Family Court, Barpeta dated 15th March, 2018.

(2.) It is apparent that respondent-husband preferred a petition for divorce. Vide the impugned judgment, the petition has been allowed. The marriage between the parties has been dissolved.

(3.) We have heard Ms. P. Bhattacharya, learned counsel for the appellant and Mr. J.P. Das, learned counsel for the respondent.