Deepak Kumar Paswan vs Nital Kumari
2025 Latest Caselaw 4465 Jhar

Jharkhand High Court

Deepak Kumar Paswan vs Nital Kumari on 26 August, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                                       2025:JHHC:25434-DB


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 F.A. No. 17 of 2025
             Deepak Kumar Paswan, S/o Sagar Paswan, Aged about 26 years, R/o
             Kustore Central Hospital, P.O. Kustore, P.S. Kenduadih, District Dhanbad
             (Jharkhand).                                  ....           ---   Appellant
                                              Versus
             Nital Kumari, W/o Deepak Kumar Paswan, D/o late Motilal Ram, R/o
             Patrakulhi, P.O. Dhanbad, P.S. Dhansar, District Dhanbad (Jharkhand).
                                                           ....           ---   Respondent
                                              ---

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

---

For the Appellant: Mr. Lukesh Kumar, Advocate Mr. Praveen Shankar Prasad, Advocate For the Respondent: Mr. Saibal Kr. Laik, Advocate

---

04 / 26.08.2025 The instant appeal has been filed under Section 19(1) of the Family

Court Act for setting aside the judgment dated 22.11.2024 and decree dated

30.11.2024, passed by the learned Additional Principal Judge, Additional

Family Court No-II, Dhanbad in Original Suit No. 288/2021 whereby and

whereunder the dissolution of marriage has been refused to be granted by

dismissing the suit filed under Section 13 (1) (i-a) of the Hindu Marriage Act,

1955.

2. Mr. Saibal Kr. Laik, learned counsel appearing for the respondent-wife

has submitted that the respondent has died during the pendency of this appeal.

3. In view of the aforesaid submission, Mr. Lukesh Kumar, learned counsel

appearing for the appellant thus submits that since the respondent-wife is no

more, he is not pressing the instant appeal.

4. Accordingly, this appeal is rendered to be infructuous and as such it is

not being pressed and hence disposed of.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) R.K.M.