KHUSHBU DEVI Vs. SHEKHAR KUMAR SWARNKAR

JUDGEMENT

(1.) Kumari Khushbu whose marriage was solemnized with Shekhar Kumar Swarnkar in the year 2014 is aggrieved by the order dtd. 18/8/2018 passed in Original Suit No. 89 of 2018 (in short, "Restitution Suit").

(2.) By the aforesaid judgment dtd. 18/8/2018 the Restitution Suit filed by the respondent was allowed ex-parte against the appellant.

(3.) In the order dtd. 18/8/2018, the Family Court has recorded as under: