REGENT COMPUTRONICS PVT. LTD.

NIRAJ KUMAR SINGH Appellant

V/S

Rashmi Rani Singh Respondents

Referred Judgements :-

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]
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 judgment dtd. 14/12/2021 and the decree dtd. 10/1/2022 passed in Original Suit No.280 of 2017 by the learned Principal Judge, Family Court, Deoghar (in short, Family Judge) whereby and whereunder the petition filed under Sec. 13(1) (ia) 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.) The case of the respondent-wife as per the written statement needs to refer herein which is being quoted as under:

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NIRAJ KUMAR SINGH Vs. RASHMI RANI SINGH

Referred Judgements :-

JUDGEMENT

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