Dr. Swami Nath Tiwari vs Dr. Abha Rani
2022 Latest Caselaw 197 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                    First Appeal No. 135 of 2017
Dr. Swami Nath Tiwari, s/o-Sri Umashankar Tiwari, r/o-Qr.
No. 1075, Sector-6/C, PO & PS-Sector-IV, BS City, District-Bokaro
(Jharkhand)                                         ... Appellant
                               Versus
Dr. Abha Rani, w/o-Dr. Swami Nath Tiwari, d/o-Sri Madan Mohan
Dwivedi, r/o-Sector-III/B, Qr. No. 299, BS City, PO & PS-BS City,
District-Bokaro (Jharkhand)                         .... Respondent

                                                           (Through V.C.)

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

For the Appellant               : None
For the Respondent              : None
                                  ---------

Order No. /Dated: 1st February 2022

Judgment is pronounced in the open Court. First Appeal No. 135 of 2017 is allowed. The signed judgment shall be kept in the original file.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) sudhir