ROHAN MAHTO Vs. ANJALI DEVI

JUDGEMENT

(1.) Heard Mr. Awanish Shankar, learned counsel for the appellant and Mr. Shekhar Prasad Sinha, learned counsel appearing for the respondent no. 2 and Mr. Abhinesh Kumar, learned counsel appearing for the respondent no. 2.

(2.) This appeal is directed against the judgment and decree dtd. 31/8/2017 (decree signed on 7/9/2017) passed by Sri Niraj Kumar Srivastav, learned Additional Principal Judge, Additional Family Court, Dhanbad in Title Matrimonial Suit No. 209 of 2012 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.