(1.) Heard Mr. Abhishek Kumar Dubey, learned counsel for the appellant and Mr. Samir Kumar Lall, learned counsel for the respondent.
(2.) This appeal is directed against the judgement and decree dtd. 5/3/2020 (decree signed on 21/3/2020) passed by Smt. Veena Misra, learned Principal Judge, Family Court, SeraikellaKharsawan in Original Suit No. 19/2018 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 parties are referred to in this judgment as per their status before the learned trial court.