REGENT COMPUTRONICS PVT. LTD.

SANJAY KUMAR Appellant

V/S

Annu Devi Respondents

Referred Judgements :-

MOFFETT V. GOUGH [REFERRED TO]
MCLOUGHLIN V. O'BRIAN [REFERRED TO]
M.S. NARAYANAGOUDA V. GIRIJAMMA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
RAM NARAIN GUPTA VS. RAMESHWARI GUPTA [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED TO]
PRAMATHA KUMAR MAITY VS. ASHIMA MAITY [REFERRED TO]
KOLLAM CHANDRA SEKHAR VS. KOLLAM PADMA LATHA [REFERRED TO]
VIDHYA VISWANATHAN VS. KARTIK BALAKRISHNAN [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 28/3/2023 and the decree dtd. 5/4/2023 passed in Original Suit No.275 of 2017 by the learned Addl. Principal Judge, Addl. Family Court-2, East Singhbhum at Jamshedpur (in short, Family Judge) whereby and whereunder the petition filed under Sec. 13(1) ( (i-a) and 13(1)(iii) of the Hindu Marriage Act, 1955 by the appellant-husband against the respondent-wife has been dismissed.

(2.) The brief facts of the case as pleaded in the plaint having been recorded by the learned Family Judge, needs to be referred herein as:

(3.) On the aforesaid ground of cruelty and mental disorder, the appellant-husband has prayed for a decree of dissolution of the marriage between him and the respondent-wife.

Click here to view full judgment.

SANJAY KUMAR Vs. ANNU DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address