Subodh Mahato vs Smt. Soni Devi
2022 Latest Caselaw 932 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Rev. No.901 of 2020
                                         ---

           Subodh Mahato                                        ...      ...       Petitioner
                                             Versus
          1. Smt. Soni Devi
          2. Minor Pari Kumari @ Neha Kumari                    ...      ...      Opp. Parties
                                         ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---

For the Petitioner : Mr. A.K Chaturvedi, Adv.

            For the Opp. Parties          :
                                         ---
05/08.03.2022:            It has been submitted that marital relationship has been established out of

love. The husband has no grievance so far impugned judgment is concerned. The petitioner is ready and willing to pay decretal amount but he only wants to use this Forum for saving his matrimonial life.

In view of the submission, issue notice to Opp. Party No.1, on filing requisite etc. under registered cover with A/D as well as under ordinary process within four weeks, subject to deposit of Rs.25,000/- before the court below (Addl. Principal Judge, Addl. Family Court, Jamshedpur), which shall be released in favour of the wife.

(Rajesh Kumar, J.)

Ravi/-