REGENT COMPUTRONICS PVT. LTD.

Bablu Kumar Appellant

V/S

PINKY KUMARI Respondents

Referred Judgements :-

WHYSALL V. WHYSALL [REFERRED TO]
MCLOUGHLIN V. O'BRIAN [REFERRED TO]
MD. GULAM RABBANI VS. SABANA PARWEEN [REFERRED TO]
M.S. NARAYANAGOUDA V. GIRIJAMMA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]
VIDHYA VISWANATHAN VS. KARTIK BALAKRISHNAN [REFERRED TO]
KOLLAM CHANDRA SEKHAR VS. KOLLAM PADMA LATHA [REFERRED TO]
PRAMATHA KUMAR MAITY VS. ASHIMA MAITY [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
RAM NARAIN GUPTA VS. RAMESHWARI GUPTA [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 23/5/2023 and the decree dtd. 1/6/2023 passed in Original Suit No.141 of 2022 by the learned Principal Judge, Family Court, Bokaro (in short, Family Judge) whereby and whereunder the petition filed under Sec. 13(1) (i-a) (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.

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BABLU KUMAR Vs. PINKY KUMARI

Referred Judgements :-

JUDGEMENT

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