REGENT COMPUTRONICS PVT. LTD.

CHANMUNIYA Appellant

V/S

VIRENDRA KUMAR SINGH KUSHWAHA Respondents

Referred Judgements :-

LOUSIA ADELAIDE PIERS AND FLORENCE A.M. DE KERRIGUEN V. SIR HENRY SAMUEL PIERS [REFERRED TO]
LIEUTENANT C.W. CAMPBELL V. JOHN A.G. CAMPBELL [REFERRED TO]
CAPTAIN DE THOREN V. THE ATTORNEY-GENERAL [REFERRED TO]
SASTRY VELAIDER ARONEGARY AND HIS WIFE V. SEMBECUTTY VIAGALIE AND ORS. [REFERRED TO]
A. DINOHAMY V. W.L. BALAHAMY [REFERRED TO]
MOHABBAT ALI KHAN V. MUHAMMAD IBRAHIM KHAN AND ORS. [REFERRED TO]
GOKAL CHAND VS. PARVIN KUMARI [REFERRED TO]
JAGIR KAUR VS. JASWANT SINGH [REFERRED TO]
NANAK CHAND VS. GHANDRA KISHOKE AGGARWAL ANDOTHERS [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
MOHAMMAD AHMED KHAN VS. SHAH BANG BEGUM [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
DWARIKA PRASAD SATPATHY VS. BIDYUT PRAVA DIXIT [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
TULSA VS. DURGHATIYA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) One Sarju Singh Kushwaha had two sons, Ram Saran (elder son) and Virendra Kumar Singh Kushwaha (younger son and the first respondent). The appellant, Chanmuniya, was married to Ram Saran and had 2 daughters-Asha, the first one, was born in 1988 and Usha, the second daughter, was born in 1990. Ram Saran died on 7.03.1992.

(3.) Thereafter, the appellant contended that she was married off to the first respondent as per the customs and usages prevalent in the Kushwaha community in 1996. The custom allegedly was that after the death of the husband, the widow was married off to the younger brother of the husband. The appellant was married off in accordance with the local custom of Katha and Sindur. The appellant contended that she and the first respondent were living together as husband and wife and had discharged all marital obligations towards each other. The appellant further contended that after some time the first respondent started harassing and torturing the appellant, stopped her maintenance and also refused to discharge his marital obligations towards her.

Click here to view full judgment.

CHANMUNIYA Vs. VIRENDRA KUMAR SINGH KUSHWAHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address