Sukhram Hazam vs Sulekha Parmanik
2021 Latest Caselaw 4547 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            F.A. No. 54 of 2020
        Sukhram Hazam                              --- --- Appellant
                                  Versus
        Sulekha Parmanik                           --- --- Respondent
                                  .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Akhouri Awinash Kumar, Advocate For the Respondent : Mr. Nilesh Kumar, Advocate

09/01.12.2021 Prayer for early hearing of the case has been made through I.A.

No. 6591 of 2021 by the appellant on the ground that the parties are living separately since 20.07.2011 and there is no chance for reconciliation, though appellant is interested in restitution of the marriage, which has been declined by the learned Additional Principal Judge, Additional Family Court, Ranchi by the impugned judgment dated 07.09.2019 passed in Original Suit No. 305 of 2012. Because of the insistence of the wife mediation also did not succeed.

Learned counsel for the respondent wife has opposed the submission relating to lack of inclination on the part of the respondent for amicable settlement of the matrimonial dispute. There are outstanding arrears of maintenance dues, which are not being paid by the appellant.

On consideration of the submissions of learned counsel for the parties on the limited prayer as above, we do not find any specific grounds made out for early hearing of the appeal. However, let the matter be listed under the heading for hearing as per its age.

I.A. No. 6591 of 2021 stands disposed of.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty