IRSHADUL HAQUE Vs. ATEKA SOWAID

JUDGEMENT

(1.) Heard Mr. Rajiv Kumar Karan, learned counsel for the appellant and Mr. Shailesh, learned counsel for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 6/2/2020 (decree signed on 15/2/2020) passed by Smt. Sanjeeta Srivastava, learned Additional Principal Judge, Additional Family Court, Dhanbad in Original Suit No. 401 of 2017 whereby and whereunder the suit preferred by the appellant for restitution of conjugal rights 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 trial court.