REGENT COMPUTRONICS PVT. LTD.

Smt. N. Usha Rani Appellant

V/S

Moodudula Srinivas Respondents

Referred Judgements :-

RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
BAKULABAI VS. GANGARAM [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]
RAMESH CHANDRA RAMPRATAPJI DAGA VS. RAMESHWARI RAMESH CHANDRA DAGA [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
CHANMUNIYA VS. VIRENDRA KUMAR SINGH KUSHWAHA [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
KIRTI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
PRABHA TYAGI VS. KAMLESH DEVI [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is arising out of order dtd. 13/4/2017 passed in Criminal Revision No. 1587 of 2012 by the High Court of Judicature at Hyderabad for the State of Telangana and State of Andhra Pradesh.

(3.) The facts of the case reveal that Appellant No.1 before this Court - Smt. N. Usha Rani married one Nomula Srinivas on 30/8/1999 at Hyderabad. During the period of their wedlock, she gave birth to a male child, namely, Sai Ganesh on 15/8/2000.

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SMT. N. USHA RANI Vs. MOODUDULA SRINIVAS

Referred Judgements :-

JUDGEMENT

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