REGENT COMPUTRONICS PVT. LTD.

DEEPAK KUMAR SINGH Appellant

V/S

SUNITA 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]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [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 judgment dtd. 7/5/2024 and the decree dtd. 16/5/2024 passed in Original (Matrimonial) Suit No.295 of 2017 by the learned Addl. Principal Judge, Addl. Family Court-I, East Singhbhum at Jamshedpur (herein referred as Family Judge) whereby and whereunder the petition filed under Sec. 13(1) (i-a) 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.) On the aforesaid ground of cruelty, the appellant-husband has prayed for a decree of dissolution of the marriage between him and the respondent-wife.

Click here to view full judgment.

DEEPAK KUMAR SINGH Vs. SUNITA DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address