PRABATH KR. VERMA Vs. ANITA VERMA

JUDGEMENT

(1.) The husband is aggrieved of the judgment dtd. 18/5/2017 passed in Title Original Suit No. 99 of 2016 by which the suit was dismissed.

(2.) The appellant is seeking setting aside of the judgment dtd. 18/5/2017 and the decree prepared, sealed and signed on 27/5/2017 in Title Original Suit No. 99 of 2016.

(3.) This First Appeal was admitted for hearing by an order dtd. 15/1/2020 and the lower Court records have been placed before us.