Debajit Chakraborty vs Dola @ Sumita Chakraborty
2022 Latest Caselaw 1312 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)

                             FA No. 220 of 2017

Debajit Chakraborty                                         ... ... Appellant
                                   Versus
Dola @ Sumita Chakraborty                                  ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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

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st Order No.14/Dated: 31 March 2022 Pursuant to the order dated 2nd February 2022, the learned counsels appearing for the parties have filed their respective list of proposed issues.

On the basis of the pleadings of the parties and the findings recorded by the learned Family Court Judge the following issues arise for consideration in the present First Appeal: (i) whether the judgment in Title Matrimonial Suit No. 125 of 2011 is liable to be set-aside on account of non-consideration of the documentary evidence laid by the appellant during the trial of the suit and (ii) whether the findings recorded by the learned Family Court Judge on cruelty is vitiated on account of omission to consider the evidence produced by the appellant.

Post this matter on 4th May 2022.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/Madhav