JITENDRA KUMAR SHARMA Vs. ANITA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) In spite of service of notice, respondent has not appeared in this case.

(3.) Appellant is the husband, aggrieved by the dismissal of his Matrimonial Title Suit No. 20 of 2010 by judgment dated 17.09.2015 and decree dated 01.10.2015, passed by the learned Principal Judge, Family Court, Lohardaga (Additional charge), whereunder the suit for dissolution of marriage on grounds of cruelty and desertion in terms of Section 13(1) (i-a) (i-b) of the Hindu Marriage Act, has been dismissed.