B.B.Mangalmurti, J. - (1.) Heard learned counsel for the appellant and learned counsel for the respondent.
(2.) This appeal has been preferred by the appellant-husband whose matrimonial suit was dismissed by the court below.
(3.) Aggrieved by the judgment dated 30 th June, 2016 and the decree following thereto dated 14th July, 2016 passed by Principal Judge, Family Court, Dhanbad, instant appeal has been filed.;