VIKRAM KUMAR Vs. RESHMA KUMARI

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Prasad, learned counsel appearing for the appellant and Mr. Rakesh Kumar Sinha, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 18/12/2019 (decree signed on 6/1/2020) passed by Shri Peeyush Kumar, learned Principal Judge, Family Court, Bokaro in Original Suit No.142 of 2017 whereby and whereunder the suit preferred by the appellant for dissolution of his 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.