REGENT COMPUTRONICS PVT. LTD.

JITENDRA KUMAR Appellant

V/S

Priyanka Devi 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]
VIDHYA VISWANATHAN VS. KARTIK BALAKRISHNAN [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) The instant appeal has been filed challenging the legality and propriety of impugned judgment passed on 31/3/2023 and decree signed on 12/4/2023 by learned Principal Judge, Family Court, Bokaro whereby and whereunder the Original Suit No.78 of 2019 filed by the appellant-husband under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 for a decree of divorce has been dismissed.

(2.) The brief facts of the case of the appellant-husband as narrated in the plaint, is that the marriage of appellant with the respondent was solemnized on 28/5/2013 as per Hindu rites and custom in the parents' house of the respondent.

(3.) After marriage, they lived together as man and wife at Bokaro. Out of their wedlock, they have been blessed with a female baby viz, Vaishnavi on 10/11/2015.

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JITENDRA KUMAR Vs. PRIYANKA DEVI

Referred Judgements :-

JUDGEMENT

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