SMT. SABITA SINGH, WIFE OF ARBIND MOHAN SINGH, AND DAUGHTER OF SRI RAM SINGH, RESIDENT OF ROAD NO. PO AND PS BURMANIMES, TOWN Vs. ARVIND MOHAN SINGH, SON OF SRI GIRISH NANDAN SINGH, RESIDENT OF BLOCK NO. 98/2/4, ROAD NO.5, ADITYAPUR

JUDGEMENT

(1.) This First Appeal has been preferred against the judgment and order delivered by the learned Principal District Judge-cum-Family Judge, Seraikella-Kharsawan in Matrimonial (Divorce) Suit No. 18/2010, whereby, the application preferred by the respondent for divorce was allowed vide order dated 05.05.2012. Against this decree of divorce, the original respondent has preferred this first appeal.

(2.) This is again in one more case we have come across in the State of Jharkhand where in 24 districts there are 25 methods of narration of divorce applications. We have referred one matter to be placed before Honourable the Chief Justice for correct nomenclature. In several cases, divorce applications are referred as Matrimonial Title Suit in some cases, they are referred as Title (Matrimonial) Suit . In this case, same type of application in the district of Seraikella- Kharsawan is referred as Matrimonial (Divorce) Suit .

(3.) Thus, it is high time for the judiciary in the State of Jharkhand to adopt a common nomenclature for divorce application so that data is to be feeded in computer of High Court as per Pune version in common nomenclature, which is highly desirable.