VIVEK KUMAR Vs. HANSHIKA GUPTA

JUDGEMENT

(1.) Heard Mr. Ankit Kumar, learned counsel for the appellant and Mr. A. K. Trivedi, learned counsel for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 21/7/2022 (decree signed on 1/8/2022) passed by Shri Shambhu Lal Shaw, learned Principal Judge, Family Court, Hazaribag in Original Suit No. 249 of 2018 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 judgment as per their status before the learned court below.