REGENT COMPUTRONICS PVT. LTD.

Prabha Tyagi Appellant

V/S

KAMLESH DEVI Respondents

Referred Judgements :-

VIJAY MARUTI GAIKWAD VS. SAVITA VIJAY GAIKWARD [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
KAVIRAJ PANDIT DURGA DUTT SHARMA IN BOTH THE APPEALS VS. NAVARATNA PHARMACEUTICAL LABORATORIES IN BOTH THE APPEALS [REFERRED TO]
KEDARNATH JUTE MANUFACTURING COMPANY LIMITED VS. COMMERCIAL TAX OFFICER [REFERRED TO]
ISHVERLAL THAKORELAL ALMAULA DECEASED AFTER HIM HIS HEIRS AND LEGAL REPRESENTATIVES VS. MOTIBHAI NAGJIBHAI [REFERRED TO]
DATTATRAYA GOVIND MAHAJAN STATE OF UTTAR PRADESH STATE OF PUNJAB NAGAORAO MAROTRAO INGOLE VS. STATE OF MAHARASHTRA:RAJESH PACHAURI:SUCHA SINGHS:STATE OF MAHARASHTRA [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS TO GOVERNMENT OF WEST BENGAL VS. ABANI MAITY [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
JEET SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
HARBHAJAN SINGH VS. PRESS COUNCIL OF INDIA [REFERRED TO]
S R BATRA VS. TRUNA BATRA [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
V D BHANOT VS. SAVITA BHANOT [REFERRED TO]
SHAMBHU PRASAD SINGH VS. MANJARI [REFERRED TO]
ABHIRAM GOGOI VS. RASHMI REKHA GOGOI [REFERRED TO]
NAYANAKUMAR VS. STATE OF KARNATAKA [REFERRED TO]
RAMA SINGH VS. MAYA SINGH [REFERRED TO]
SARASWATHY VS. BABU [REFERRED TO]
INDRA SARMA VS. V.K.V.SARMA [REFERRED TO]
RAVI DUTTA VS. KIRAN DUTTA [REFERRED TO]
JUVERIA ABDUL MAJID PATNI VS. ATIF IQBAL MANSOORI [REFERRED TO]
RAVI KUMAR BAJPAI VS. RENU AWASTHI BAJPAI [REFERRED TO]
KRISHNA BHATACHARJEE VS. SARATHI CHOUDHURY [REFERRED TO]
AJAY KUMAR VS. LATA [REFERRED TO]
SATISH CHANDER AHUJA VS. SNEHA AHUJA [REFERRED TO]

JUDGEMENT

(1.) The aggrieved person, being the appellant herein, who had filed Miscellaneous Case No. 78 of 2007 on the file of the Court of Special Judicial Magistrate- I, Dehradun, has assailed judgment dtd. 23/7/2019 passed by the High Court of Uttarakhand at Nainital, in Criminal Revision No. 186 of 2014, by which the judgment dtd. 11/7/2014 passed by the Vth Additional Sessions Judge, Dehradun, in Criminal Appeal No. 53 of 2011 setting aside the order passed by the Special Judicial Magistrate-I, was sustained.

(2.) For the sake of convenience, the parties herein shall be referred to in terms of their rank and status before the Trial Court.

(3.) According to the aggrieved person, her marriage with Kuldeep Tyagi (since deceased) son of late Vishnudutt Tyagi was solemnized on 18/6/2005 at Haridwar District, Uttarakhand as per Hindu rites and rituals and in connection with the marriage, the family members of the aggrieved person had given dowry to the family of her deceased husband and Stridhana to the aggrieved person. For the period immediately following the wedding, the aggrieved person was residing at the ancestral home of the respondents along with her mother-in-law-respondent no.1, two brothers-in-law, wife of her husband's elder brother and six sisters-in-law. Thereafter, the aggrieved person began living with her husband and the respondents in village Jhabreda. That Kuldeep Tyagi, husband of the aggrieved person died on 15/7/2005 in a car accident and after the Terhanvi ceremony of her husband, the aggrieved person was constrained to reside initially at Delhi, at her father's house. That immediately prior to the death of her husband, the aggrieved person had conceived a child.

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PRABHA TYAGI Vs. KAMLESH DEVI

Referred Judgements :-

JUDGEMENT

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