REGENT COMPUTRONICS PVT. LTD.

JITENDRA KUMAR Appellant

V/S

SANGEETA KUMARI Respondents

Referred Judgements :-

WHYSALL V. WHYSALL [REFERRED TO]
MCLOUGHLIN V. O'BRIAN [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]
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]
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]
DEBANANDA TAMULI VS. SMT. KAKUMONI KATAKY [REFERRED TO]

JUDGEMENT

(1.) The instant appeal has been filed challenging the legality and propriety of impugned judgment passed on 30/6/2022 and decree signed on 8/7/2022 by learned Principal Judge, Family Court, Chatra whereby and whereunder the Original Suit No. 29 of 2019 filed by the petitioner-appellant-husband under Sec. 13(1), (i-a), (i-b) & iii of the Hindu Marriage Act, 1955 for a decree of divorce has been dismissed. Factual Matrix

(2.) The brief facts of the case of the appellant-husband as narrated, is that, his marriage with the respondent-wife Sangeeta Kumari was solemnized as per Hindu rites and customs on 16/2/2017 and after her marriage and upon her Vidai, the respondent-wife came to reside at her matrimonial house.

(3.) After a brief period of stay, the respondent-wife began to complain about pain in her abdomen and told the appellant that she was suffering from abdominal pain since before marriage and after taking injection the pain used to subside.

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JITENDRA KUMAR Vs. SANGEETA KUMARI

Referred Judgements :-

JUDGEMENT

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