REGENT COMPUTRONICS PVT. LTD.

AMIT KUMAR JHA Appellant

V/S

RANI DEVI Respondents

Referred Judgements :-

M.S. NARAYANAGOUDA V. GIRIJAMMA [REFERRED TO]
LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
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]
DEBANANDA TAMULI VS. SMT. KAKUMONI KATAKY [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the order/judgment dtd. 24/2/2022 and decree signed on 8/3/2022 passed by the learned Principal District Judge-cum- Principal Judge, Family Court, Ramgarh in Original Suit No. 174 of 2014, whereby and whereunder, the petition filed under Sec. 13 of the Hindu Marriage Act, 1955 by the appellant/petitioner seeking a decree of divorce against his wife, has been dismissed.

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

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

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AMIT KUMAR JHA Vs. RANI DEVI

Referred Judgements :-

JUDGEMENT

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