Priti Kumari @ Usha Devi vs Chandrajeet Prajapati
2023 Latest Caselaw 1316 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               F.A. No. 389 of 2018
            Priti Kumari @ Usha Devi                           ..... Appellant
                                            Versus
            Chandrajeet Prajapati                             ..... Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant : Mr. Bimlesh Kr. Jha, Advocate For the Respondent : Mr. Rahul Kumar, Advocate

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16/ 23.03.2023 Marriage between the parties was dissolved on the ground of adultery on proven DNA test report that the petitioner/ respondent herein was not the biological father of the minor child by impugned judgment dated 8 th May, 2018 passed in Original Suit No. 250 of 2012 by the Court of Principal Judge, Family Court, Bokaro. However, learned counsel for the appellant submits that the appellant has not been awarded any alimony.

Learned counsel for the respondent submits that a sum of Rs. 3,000/- was awarded under Section 125 Cr. P.C. proceeding to be paid per month by the respondent to the appellant since 2014.

In the aforesaid circumstances, learned counsel for the parties seek and are allowed short time to take instruction whether the parties are willing to agree on the quantum of alimony to finally settle this dispute.

As prayed for, list this case on 29th March, 2023.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.)

sm/pramanik.