(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the judgment dtd. 15/10/2022 and Decree dtd. 3/11/2022 passed by the learned Principal Judge, Family Court, Godda in Original Suit No.75 of 2021, whereby and whereunder, the petition filed under Sec. 13(1)(i),(i-a),(i-b) 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.) Thereafter notice was issued on due address through Nazarat as well as through Registered Post and thereafter publication/advertisement of said notice in the local daily Hindi newspaper was made for appearance of respondent/OP's/defendant/wife, but she did not appear. Therefore, vide order dtd. 20/6/2022 the suit has been ordered to be proceeded ex-parte (in absence of defendant).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN