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Pooja Kumari @ Jaiswal vs Amit Kumar
2022 Latest Caselaw 4575 Jhar

Citation : 2022 Latest Caselaw 4575 Jhar
Judgement Date : 16 November, 2022

Jharkhand High Court
Pooja Kumari @ Jaiswal vs Amit Kumar on 16 November, 2022
                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 12 of 2020

              Pooja Kumari @ Jaiswal              ---         ---    Appellant
                                            Versus
              Amit Kumar                          ---         ---   Respondent
                                                With
                                  First Appeal No. 21 of 2021
              Amit Kumar                          ---         ---   Appellant
                                               Versus
              Puja Kumari @ Jaiswal               ---         ---   Respondent
                                                 ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

---

For the Appellant: Mr. Mahesh Tewari, Advocate in F.A 12/2020 Mr. Shashi Bhushan Sah, Advocate in F.A 21/2021 For the Respondent: Mr. Shashi Bhushan Sah, Advocate in F.A 12/2020 Mr. Mahesh Tewari Advocate in F.A. 21/2021

---

11 / 16.11.2022 We have heard learned counsel for the parties on the prayer for condonation of delay of 25 days in preferring F.A. No. 21/2021 made through I.A. No. 4924/2021.

2. Both the appeals - the first one by the aggrieved wife against the decree of divorce and the second one by the husband against the permanent alimony amount - are directed against the common judgment and decree dated 08.11.2019 and 20.11.2019 respectively passed by the court of learned Principal Judge, Family Court, Ranchi in Original Suit No. 387/2014.

3. Since both the appeals arise out of the common judgment and relate to the same matrimonial dispute between the parties and in view of explanation urged in the instant I.A., minor delay of 25 days is condoned. I.A. stands disposed of.

4. Both the appeals have already been admitted for hearing vide order dated 27.04.2022. Mediation has failed earlier during pendency of these appeals.

5. Let the matters be listed under the heading 'For Hearing' before the appropriate Bench as per its age.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/

 
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