RENU TERESA DUNG DUNG Vs. CHARLES PETER ALVA

JUDGEMENT

(1.) Heard Mr. Ankit Vishal, learned counsel for the appellant and Mr. Mrinal Kanti Roy, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 14/5/2018 (decree signed on 14/5/2018) passed by Sri Satya Prakash Sinha, learned Principal Judge, Family Court, East Singhbhum at Jamshedpur in Original Suit No. 06 of 2013, whereby and whereunder, the suit preferred by the appellant for dissolution of marriage with the respondent has been dismissed.

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