REGENT COMPUTRONICS PVT. LTD.

Rajesh Rawani Appellant

V/S

ARTI DEVI Respondents

Referred Judgements :-

M.S. NARAYANAGOUDA V. GIRIJAMMA [REFERRED TO]
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]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]
DEBANANDA TAMULI VS. SMT. KAKUMONI KATAKY [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the order/judgment dtd. 18/11/2019 and decree signed on 30/11/2019 passed by the learned Principal Judge, Family Court, Dhanbad in Original Suit No. 681 of 2016, whereby and whereunder, the learned court has dismissed the suit filed under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 with litigation cost of Rs.5,000.00.

(2.) The brief facts of the case as per the original matrimonial suit needs to be referred herein as under:

(3.) It is evident from the factual aspect as referred hereinabove which led to filing of the present appeal that, as per the Original Matrimonial Suit, the marriage of the appellant/plaintiff was solemnized with respondent/defendant as per Hindu Rites and Customs on 30/6/2013 at Bokaro.

Click here to view full judgment.

RAJESH RAWANI Vs. ARTI DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address