MEENA RAWAT Vs. SHIV KUMAR PRADHAN

JUDGEMENT

(1.) APPELLANT -Meena Rawat and respondent -Shiv Kumar Pradhan are present in person along with their respective Advocates.

(2.) THIS Appeal, under Section 19(1) of the Family Courts Act, 1984 is directed against the judgment and decree dated 31.05.2013, passed by learned Judge, Family Court, East and North Sikkim at Gangtok in F.C.(Civil) Case No. 14 of 2013, whereby learned Family Court passed a decree of dissolution of marriage in favour of husband/respondent.

(3.) LEARNED Family Court after considering record and submissions of petitioner/husband, passed a decree of divorce and dissolved the marriage between the parties vide judgment and decree dated 31.05.2013. Being aggrieved with the aforesaid judgment and decree, respondent/wife has preferred this Appeal before this Court.