Dev Das Dey vs Smt. Shilpa Devi
2022 Latest Caselaw 1673 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Appellate Jurisdiction)
                          First Appeal No. 11 of 2020

Dev Das Dey                                                      ...... Appellant
                                Versus
Smt. Shilpa Devi                                              .... ... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
        HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant           : Mr. Mukesh Kumar, Advocate
For the Respondent          : Mr. Rajesh Kumar, Advocate
                                     ---------

Order No. 13 /Dated: 26th April 2022

Mr. Mukesh Kumar, the learned counsel for the appellant refers to the judgment in "Vidhya Viswanathan v. Kartik Balakrishnan" (2014) 15 SCC 21 to submit that the learned Family Court Judge misread the evidence tendered by the husband on the aspect of cruelty on which ground the husband is seeking a decree of divorce by dissolution of marriage with the respondent.

Post this matter on 28th April 2022 to be taken up as the first case.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) R.K/sudhir