Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the wife against the final judgment and order dated 28.02.2017 passed by the High Court of Jharkhand at Ranchi in F.A. No. 51 of 2004 whereby the High Court dismissed the appeal and affirmed the judgment dated 23.12.2002 passed by the Principal Judge, Family Court, Singhbhum East at Jamshedpur in Matrimonial Suit No.40 of 2001 by which the marriage between the appellantwife and the respondenthusband was dissolved.
(3.) Few facts need to be mentioned infra to appreciate the short issue involved in the appeal.;