REGENT COMPUTRONICS PVT. LTD.

KRISHNA KUMAR Appellant

V/S

Rajni Lal 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]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [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]
M S NARAYANAGOUDA VS. GIRIJAMMA [REFERRED TO]
JOSEPH SHINE VS. UNION OF INDIA [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the judgment dtd. 28/1/2020 and Decree dtd. 14/2/2020 passed by the learned Principal Judge, Family Court, Giridih in Original Suit No.101 of 2014, whereby and whereunder, the petition filed under Sec. 13(1)(i) and (i-a) of the Hindu Marriage Act, 1955 by the plaintiff (appellant herein) seeking a decree of divorce against his wife (respondent herein), has been dismissed.

(2.) The brief facts of the case leading to filing of the divorce petition by the appellant/ plaintiff needs to be referred herein as under:

(3.) The learned Family Judge has called upon the respondent/defendant/wife. The wife has filed written statement and altogether five issues have been framed which are as follows:

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KRISHNA KUMAR Vs. RAJNI LAL

Referred Judgements :-

JUDGEMENT

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