AMAR KUMAR SINGH Vs. SUNITA SINGH

JUDGEMENT

(1.) Heard Mr. Amrendra Kumar, learned counsel appearing for the appellant and Mr. Abhijeet Kumar Singh, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgement and decree dtd. 10/5/2022 (decree signed on 17/5/2022), passed by Shri Gati Krishna Tewary, the learned Additional Principal Judge, Additional Family Court-2, East Singhbhum, Jamshedpur in Original Suit No. 182 of 2016 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:-