SOBHA MINZ Vs. AJAY LAKRA

JUDGEMENT

(1.) Heard Mr. Kaushik Sarkhel, learned counsel appearing for the appellant. None appears on behalf of the respondent.

(2.) This appeal is directed against the judgment dtd. 27/8/2019 and decree dtd. 4/9/2019 passed by Shri Sandeep Srivastava, learned Principal Judge, Family Court, Gumla in Original Suit No. 28 of 2016, whereby and whereunder the suit preferred by the petitioner (respondent herein) for dissolution of marriage u/s 10 of the Indian Divorce Act, 1869 has been allowed and the marriage between the appellant and the respondent has been dissolved.

(3.) For the sake of convenience both the parties are referred to in this judgment as per their status in the learned court below.