Citation : 2025 Latest Caselaw 6334 Jhar
Judgement Date : 9 October, 2025
2025:JHHC:31307-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
FA No.24 of 2021
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Sweta Kumari .... .... Appellant
-Versus-
Prakash Kumar .... .... Respondent
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant : Mr. Prabhat Kr. Sinha, Advocate For the Respondent : Mr. Pankaj Kumar, Advocate : Mr. Raj Kumar Minz, Adv.
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Order No.09/Dated: 09th October, 2025
1. The appeal under Section 19 of the Family Courts Act, 1984 is directed
against the judgment dated 27.02.2021 and decree dated 06.03.2021 passed by
the learned Principal Judge, Family Court, Hazaribag, in Original Suit No.105
of 2017, whereby and whereunder the matrimonial suit preferred by the
appellant was dismissed.
2. Mr. Prabhat Kumar Sinha, learned counsel appearing for the appellant
has submitted that the matter may be referred to the Jharkhand State Legal
Services Authority (JHALSA) for amicable settlement of the issue.
3. Learned counsel for the respondent-husband has submitted that the
husband is not interested in keeping his wife.
4. Similar is the version of the appellant-wife as per the submission made
by the learned counsel for the appellant.
5. In view of the submission made by the learned counsel for the parties, let
both the parties appear before the learned Member Secretary, JHALSA, on
06.11.2025 for participating in the mediation proceeding.
6. Awaiting the mediation report, let the matter be listed on 26.11.2025.
2025:JHHC:31307-DB
7. Let the instant order be communicated to the learned Member Secretary,
JHALSA for needful.
(Sujit Narayan Prasad, J.)
(Rajesh Kumar, J.) 09.10.2025 A.Mohanty/Raja Uploaded
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