PRAMILA DEVI Vs. RADHEY SHYAM SAO

JUDGEMENT

(1.) Heard Mr. Sheo Kr. Singh, learned counsel appearing for the appellant and Mr. Manoj Kr. No. 2, learned counsel for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 27/7/2018 (decree singed on 3/8/2018) passed by Sri Banshidhar Tiwari, learned Principal Judge Family Court, Palamau at Daltonganj in Matrimonial Suit No. 67 of 2015, whereby and whereunder the marriage between the appellant and the respondent has been dissolved from the date of the decree.

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