REGENT COMPUTRONICS PVT. LTD.

VINAY KUMAR VERMA Appellant

V/S

KIRAN DEVI Respondents

Referred Judgements :-

LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED TO]
M S NARAYANAGOUDA VS. GIRIJAMMA [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]
DEBANANDA TAMULI VS. SMT. KAKUMONI KATAKY [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(i) of the Family Court Act, 1984 is directed against the order/judgment dtd. 30/4/2022 passed by the learned Principal Judge, Family Court, Godda in Original Suit No. 66 of 2017, whereby and whereunder, the petition filed under Sec. 13(1)-(i), (i-a) & (i-b) of the Hindu Marriage Act, 1955 for dissolution of marriage by a Decree of Divorce, has been dismissed.

(2.) The brief facts of the case, which required to be enumerated, needs to be referred as under:

(3.) The learned Family Judge has called upon the respondent-wife. The wife has filed written statement and altogether six issues have been framed which are as follows:

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VINAY KUMAR VERMA Vs. KIRAN DEVI

Referred Judgements :-

JUDGEMENT

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