SUNIL KUMAR SINGH Vs. DOLLY SINGH

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the appellant and Mr. S.K. Laik, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 28/6/2019 (Decree signed on 11/7/2019) passed by Mrs. Kumari Ranjana Asthana, learned Addl. Principal Judge, Addl. Family Court, Dhanbad in Original Suit No. 667 of 2016, whereby and whereunder the suit preferred by the plaintiff (appellant herein) u/s 13(1)(ia)(ib) 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.