LAWS(JHAR)-2024-2-38

PRADEEP RANA Vs. URMILA DEVI

Decided On February 06, 2024
PRADEEP RANA Appellant
V/S
URMILA DEVI Respondents

JUDGEMENT

(1.) Heard Mr. Sahil, learned counsel appearing for the appellant, Mr. Ankit Apurva, learned counsel appearing for the respondent no.1 and Mr. Sajid Yunus, learned counsel appearing for the respondent no.2.

(2.) This appeal is directed against the judgment and decree dtd. 24/4/2018 (decree signed on 4/5/2018) passed by Shri Sunil Kumar Singh, learned Principal Judge, Family Court, Koderma in O.S. No. 08 of 2016, 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.