REGENT COMPUTRONICS PVT. LTD.

Abhay Anand Appellant

V/S

Priyanka Kumari Respondents

Referred Judgements :-

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]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the order/judgment dtd. 21/9/2024 passed by the learned Addl. Principal Judge, Additional Family Court-II, Ranchi, in Original Suit No. 97 of 2019, whereby and whereunder, the petition filed under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955 by the appellant/petitioner seeking a decree of divorce, has been dismissed.

(2.) The brief facts of the case leading to filing of the divorce petition by the appellant/petitioner, needs to be referred herein as under:

(3.) It is evident from the factual aspect that the appellant/petitioner had a motion by filing a petition under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 for decree of divorce on the ground of cruelty.

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ABHAY ANAND Vs. PRIYANKA KUMARI

Referred Judgements :-

JUDGEMENT

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