USHA DEVI Vs. DILIP SAH

JUDGEMENT

(1.) Heard learned counsel appearing for appellant as well as learned counsel appearing for respondent and perused the record as well as lower court records.

(2.) The opposite party/appellant has preferred this miscellaneous appeal under Section 19(1) of the Family Courts Act, 1984 against petitioner/respondent for setting aside the judgment and decree dated 21.12.2016 passed by learned Principal Judge, Family Court, Madhubani by which and whereunder he passed a decree of divorce dissolving the marriage of opposite party/appellant and petitioner/respondent on the ground of desertion.

(3.) The petitioner/respondent filed M.M. Case No. 143 of 2015 against opposite party/appellant seeking decree of divorce by dissolution of his marriage with opposite party/appellant dated 18.04.2012 on the grounds of adultery as well as desertion.