RANJEET KUMAR Vs. KANCHAN GANGOTRI

JUDGEMENT

(1.) Heard the appellant who appears himself as well as learned counsel appearing for the respondent on the point of admission and, in our view, this appeal can be decided on admission stage itself without calling for the lower court record.

(2.) This appeal has been preferred against the impugned judgment and decree dated 26.03.2018 passed by learned Principal Judge, Family Court, Saran at Chapra in Divorce Case No. 201 of 2015 by which and whereunder learned Principal Judge, Family Court decreed the abovestated Divorce Case No. 201 of 2015 filed by respondent and, accordingly, dissolved the marriage of appellant with respondent by passing a decree of divorce.

(3.) The appellant being aggrieved by the abovestated impugned judgment and decree preferred this appeal under Section 19(1) of the Family Court Act.