NUTAN EKKA Vs. SIMON EKKA

JUDGEMENT

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

(2.) This appeal is directed against the judgment and decree dtd. 28/6/2018 (Decree signed on 7/7/2018) passed by Shri Brajesh Kumar Gautam, learned Principal Judge Family Court, Ranchi in Original Suit No. 91 of 2012, whereby and whereunder the suit preferred by the petitioner (respondent herein) u/s 10 of the Divorce Act, 1869 has been allowed and a decree of divorce has been granted by dissolving the Christian marriage between the petitioner and the respondent.

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