SABITRI DEVI Vs. UNION OF INDIA
LAWS(JHAR)-2021-2-63
HIGH COURT OF JHARKHAND
Decided on February 19,2021

SABITRI DEVI Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Rajesh Kumar, J. - (1.) Heard learned counsel for the petitioners and the respondents.
(2.) Both the cases are being heard together because the issues in both cases are inter-linked.
(3.) It is a family dispute between the parties. From perusal of records and argument of the parties, following facts emerges-;


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