RAJKUMAR PAUL Vs. MAMTA KUMARI

JUDGEMENT

(1.) Heard Mr. Shashank Shekhar, learned counsel for the appellant and Mr. Sameer Saurabh, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment dated 27-09- 2024 passed in Original Suit No. 146/2023 by Sri Rajesh Kumar No. 1, learned Principal Judge, Family Court, Jamtara whereby and whereunder, the suit preferred by the appellant under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, 1955, 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.