TARAK NATH PATRA Vs. KAJARI PATRA

JUDGEMENT

(1.) Heard Mr. Yogendra Prasad, learned counsel for the appellant and Mr. Vishal Kumar Trivedi, learned counsel for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 19/2/2020 (decree signed on 26/2/2020) passed by Shri Niraj Kumar Srivastav, Additional Principal Judge, Addl. Family Court, Jamshedpur in Original Maintenance Suit No. 311 of 2017 whereby and whereunder the suit preferred by the appellant under Sec. 27 of 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 before the learned court below.