SURESH KUMAR Vs. SARITA DEVI

JUDGEMENT

(1.) Heard Mr. Pradeep Kumar, learned counsel for the appellant. None appears on behalf of the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 19/10/2020 (decree signed on 26/11/2020) passed by Smt. Sanjeeta Srivastava, learned Additional Principal Judge, Additional Family Court, Dhanbad in Original Suit No. 691 of 2016, whereby and whereunder the suit preferred by the appellant u/s 13(1)(i-a) of the Hindu Marriage Act, 1955 has been dismissed.

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