REGENT COMPUTRONICS PVT. LTD.

NEHA KUMARI Appellant

V/S

Kunal Kumar Respondents

Referred Judgements :-

TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED TO]
ANJANI DEI VS. KRUSHNA CHANDRA [REFERRED TO]
M S NARAYANAGOUDA VS. GIRIJAMMA [REFERRED TO]
GURDEV KAUR VS. SARWAN SINGH [REFERRED TO]
SUMAN SINGH VS. SANJAY SINGH [REFERRED TO]
SUMAN SINGH VS. SANJAY SINGH [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 10/5/2024 and decree dtd. 20/5/2024 passed in Original Suit No.459 of 2022 by the learned Addl. Principal Judge, Addl. Family Court No.II, Dhanbad, whereby and whereunder, the petition filed by the petitioner-husband (respondent herein) under Sec. 9 of the Hindu Marriage Act, 1955, has been allowed.

(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.) In order to substantiate the case his case, the petitioner (respondent herein) has produced and examined altogether two witnesses, i.e., P.W.1, Kunal Kumar and P.W.2, Sanjay Chourasiya.

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NEHA KUMARI Vs. KUNAL KUMAR

Referred Judgements :-

JUDGEMENT

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