(1.) Heard Mr. Rohitashya Roy, learned counsel for the appellant and Mr. Subham Sinha, learned counsel appearing for the respondent.
(2.) This appeal is directed against the judgement and decree dtd. 5/1/2022 (decree signed on 18/1/2022) passed by Sri Yogeshwar Mani, learned Principal Judge, Family Court, Chaibasa in Original Suit No. 43/2017 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.