Henry Kujur vs Olive Kerketta
2026 Latest Caselaw 431 Jhar

Jharkhand High Court

Henry Kujur vs Olive Kerketta on 27 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                    2026:JHHC:1896-DB



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                First Appeal No.159 of 2025
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Henry Kujur, Aged about-37 years, S/o-Johan Kujur, Permanent Resident of Village-South Duliya (Howrah), P.O.-Sankrali, P.S.- Sankrali Duliya, District-Howrah, West Bengal .... .... Appellant Versus Olive Kerketta, Aged about-35 years, W/o-Henry Kujur, Daughter of- Late Samuel Kerketta, R/o Village-Potka (S.P.G. Mission Compound), P.O. + P.S.-Chakradharpur, District-West Singhbhum, Jharkhand ..... .... Respondent

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

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For the Appellant : Mr. Madhav Prasad, Advocate For the Respondent : Mr. Arun Kumar, Advocate

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05/Dated: 27.01.2026

1. The instant appeal has been filed under Section 19(1) of the

Family Court Act, 1984 against the judgment dated 15.10.2024

and decree signed on 24.10.2024 by the learned Principal Judge,

Family Court, Chaibasa in Original Suit No.100 of 2024.

2. Mr. Arun Kumar, learned counsel for the respondent-wife has

raised serious objection on the issue of maintainability of the

present appeal on the ground that the marriage was dissolved on

the basis of joint application filed on behalf of both the parties on

08.10.2024, as has been taken note by the learned Family Court

in paragraph-6 thereof.

3. Mr. Madhav Prasad, learned counsel for the appellant-husband,

upon this, has submitted that he may be allowed to withdraw this

2026:JHHC:1896-DB

appeal.

4. Accordingly, the instant appeal is dismissed as withdrawn and as

such, disposed of.

5. In consequence thereof, I.A. No.10569 of 2025 also stands

disposed of.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai J.)

27.01.2026 Rohit/-