Subodh Kumar Singh vs Pushpa Devi
2025 Latest Caselaw 1602 Jhar

Jharkhand High Court

Subodh Kumar Singh vs Pushpa Devi on 6 August, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                        2025:JHHC:22006-DB




    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        F.A. No.112 of 2025

    Subodh Kumar Singh, aged about 35 years, son of Surya Dev
    Singh, Resident of New Anand Nagar, Shiv Travels Lane, Road
    No.3, Harmu Road, P.O. Harmu, P.S. Sukhdeonagar, District-
    Ranchi, Jharkhand                       ...      Appellant

                                     Versus

    Pushpa Devi, wife of Subodh Kumar Singh, Daughter of Sudhir
    Kumar, Resident of 56 Set, Qr. No. 61/124, P.O. & P.S.- Doranda,
    District-Ranchi, Jharkhand                 ...      Respondent

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Coram:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Anjani Kumar, Advocate

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Order No.03/Dated 06.08.2025

I.A. No. 6277 of 2025

1. The instant interlocutory application has been filed for

condoning the delay of 13 days, which has occurred in

preferring this appeal.

2. Learned counsel appearing for the appellant has

submitted by referring to the cause shown in the instant

interlocutory application with prayer to consider the same to be

sufficient cause to condone the delay of 13 days.

3. Learned counsel appearing for the respondent-wife has

made opposition in condoning the delay.

4. We have heard the learned counsel for the parties and

gone through the averments made in the instant interlocutory

2025:JHHC:22006-DB

application which is evident from the Paragraph 5 and 6 of the

delay condonation application.

5. This Court, after considering the statements made in the

delay condonation application, is of the view that the appellant

is prevented from sufficient cause in preferring this appeal

within time.

6. Accordingly, this interlocutory application is allowed

and the delay of 13 days in preferring this appeal, is hereby,

condoned.

7. The instant Interlocutory Application being I.A. No.

6277 of 2025 stands allowed and disposed of.

8. The appeal is filed under Section 19(1) of the Family

Courts Act, 1984 and directed aginst the Judgment dated

20.12.2024 and decree dated 20.12.2024 passed by the learned

Additional Principal Judge, Additional Family Court-I, Ranchi

in Original Suit No. 238 of 2021 for restitution of conjugal

rights, whereby and whereunder the suit has been dismissed on

contest filed by the appellant/husband.

9. The matter was heard yesterday.

10. Learned counsel for the appellant has submitted that

now wife is living along with her husband.

11. Considering the aforesaid fact, we are of the view that

the application filed under Section 9 of the Hindu Marriage Act

is being rendered to be infructuous since the lis which was

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there by filing the application under Section 9 of the Hindu

Marriage Act, itself has redressed.

12. Hence, the instant appeal stands disposed of.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

Rajnish/R.K.