SHIB KUMAR NIRALA Vs. ANNU NIRALA

JUDGEMENT

(1.) Heard Mr. Samir Kr. Lall, learned counsel for the appellant and Mr. Purnendu Sharan, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment dtd. 31/5/2018 passed by Sri Satya Prakash Sinha, learned Principal Judge, Family Court, Jamshedpur, East Singhbhum in Original Suit No. 364 of 2013, whereby and whereunder the suit preferred by the appellant for dissolution of his marriage with the respondent u/s 13(1)(ia) of the Hindu 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.