KHIRMANI DEVI Vs. RAMESH MEHTA

JUDGEMENT

(1.) Heard Mr. Arun Kumar, learned counsel for the appellant and Mr. Anil Kumar, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 22/6/2018 passed by Sri Banshidhar Tiwari, learned Principal Judge Family Court, Palamau at Daltonganj in Matrimonial Suit No. 112 of 2014, whereby and whereunder the suit preferred by the petitioner (respondent herein) u/s 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955 has been allowed and the marriage between the petitioner and the opposite party (appellant herein) has been dissolved from the date of decree.

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