DHIPRAM CHANDA Vs. MUNMUN CHANDRA

JUDGEMENT

(1.) Heard Mr. Anurag Kashyap, learned counsel for the appellant and Mr. J. N. Upadhyay, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 23/3/2019 (decree signed on 4/4/2019) passed by Sri Satya Prakash Sinha, learned Principal Judge, Family Court, East Singhbhum at Jamshedpur in Original Suit No. 368 of 2015, whereby and whereunder, the suit preferred by the appellant u/s 27(1) (d) of the Special Marriage Act 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.