SAJNI TUDU Vs. BHOGTA TUDU

JUDGEMENT

(1.) Heard Mr. Kaushik Sarkhel, learned counsel appearing for the appellant and Mrs. Shilpi Sandil Gadodia, learned counsel appearing for the respondent.

(2.) This appeal is directed against the order dtd. 28/4/2023 passed by Sri Amitesh Lal, learned Principal Judge, Family Court, Jamshedpur in Original Suit No. 819 of 2022 whereby and where under the suit preferred by the appellant under Sec. 18 of the Hindu Adoption and Maintenance Act has been dismissed as not maintainable.

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