Pinki Kumari vs Ravi Kumar
2025 Latest Caselaw 6454 Jhar

Jharkhand High Court

Pinki Kumari vs Ravi Kumar on 14 October, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          F.A. No. 68 of 2021
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Pinki Kumari                                      ... ...    Appellant
                              Versus
Ravi Kumar                                        ... ... 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(s) :None For the Respondent(s) :Mr. Anurag Kashyap, Advocate

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th Order No.10/Dated: 14 October, 2025

1. It is an appeal preferred by Mr. Binod Kumar Jha, the learned counsel. On account of his death, we have passed an order on 17th July, 2025 for issuance of notice upon the appellant.

2. It appears from the office note dated 08.10.2025 that notice has validly been served to the appellant but none appeared on her behalf.

3. The appeal has been admitted vide order dated 25.1.2023 and lower court records were also called for.

4. Therefore, Ms. Amrita Sinha, the learned counsel is appointed as Amicus to assist this court on behalf of the appellant. However, the appellant would be at liberty to choose counsel of her own choice.

5. Let name of Ms. Amrita Sinha, the learned Amicus be reflected in the cause-list.

6. Office to supply photocopies of paper-book and lower court records to Ms. Amrita Sinha, the learned Amicus.

7. On perusal of the impugned judgment it appears that the learned Family Court has passed an order of permanent alimony to be paid by the respondent-husband to the appellant-wife to the tune of Rs.10,000/- per month by 15th day of each succeeding month.

8. Let an affidavit be filed on behalf of respondent-husband as to whether the said part of the direction, as contained in the impugned judgment, is being carried out or not.

9. Mr. Anurag Kashyap, the learned counsel for the respondent- husband has submitted that he will provide the contact number of the appellant-wife to Ms. Amrita Sinha, the learned Amicus so that she may be able to contact her directly for seeking instructions.

10. Let the same exercise be done by Mr. Anurag Kashyap, the learned counsel for the respondent-husband with all sincerity.

11. The matter is adjourned to be listed on 11th November, 2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Dated: 14.10.2025 KNR