REGENT COMPUTRONICS PVT. LTD.

Baga Tirkey Appellant

V/S

Pinki Linda Respondents

Referred Judgements :-

RATHNAMMA VERSUS SUJATHAMMA [REFERRED TO]
MOOKKA KONE V. AMMAKUTTI AMMAL [REFERRED TO]
SURAJMANI STELLA KUJUR VS. DURGA CHARAN HANSDAH [REFERRED TO]
YAMANAJI H JADHAV VS. NIRMALA [REFERRED TO]
K A ABDUL JALEEL VS. T A SHAHIDA [REFERRED TO]
SUBRAMANI VS. M CHANDRALEKHA [REFERRED TO]
CARONA LTD VS. PARVATHY SWAMINATHAN AND SONS [REFERRED TO]
BHANWAR LAL VS. RAJASTHAN BOARD OF MUSLIM WAKF [REFERRED TO]
BHARAT BHUSHAN VS. TEJ RAM AND ORS. [REFERRED TO]
BALRAM YADAV VS. FULMANIYA YADAV [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
SAMAR KUMAR ROY (D) THROUGH LR (MOTHER) VS. JHARNA BERA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties and learned Amicus Curiae.

(2.) Learned Principal Judge, Family Court, Ranchi by the impugned judgment dated 16.3.2018, has dismissed Original Suit No. 583 of 2017, on the ground of maintainability.

(3.) The suit was instituted under Section 7(1)(a) of the Family Courts Act, 1984 read with Para-5.2 of the 'Customary Laws of Munda and Oraons' as delineated in the book "The Customary Laws of the Munda and the Oraon" by Dr. J. P. Gupta.

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BAGA TIRKEY Vs. PINKI LINDA

Referred Judgements :-

JUDGEMENT

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