REGENT COMPUTRONICS PVT. LTD.

NAVEEN KOHLI Appellant

V/S

NEELU KOHLI Respondents

Referred Judgements :-

LALITHA V. MANICKSWAMY [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
CHANDRAKALA MENON VS. VIPIN MENON CAPT [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
PRAKASHCHANDSHARMA VS. VIMLESH [REFERRED TO]
KANCHAN DEVI VS. PROMOD KUMAR MITTAL [REFERRED TO]
CHETAN DASS VS. KAMLA DEVI [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
DURGA PRASANNA TRIPATHY VS. ARUNDHATI TRIPATHY [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment of the Allahabad High Court dated 7-7-2003 passed by the Division Bench in First Appeal No. 323 of 2003.

(2.) The appellant and the respondent are husband and wife. The appellant has filed a petition under the Hindu Marriage Act, 1955 for divorce. The Family Court after comprehensively dealing with the matter ordered dissolution of the marriage between the parties under Sec. 13 of the Hindu Marriage Act which was solemnised on 20-11-1975 and directed the appellant to pay Rs. 5 lakhs as her livelihood allowance. The appellant deposited the amount as directed.

(3.) The respondent aggrieved by the said judgment preferred first appeal before the Division Bench of the Allahabad High Court. After hearing the parties the appeal was allowed and the decree passed by the Family Court, Kanpur City seeking divorce and annulment of the marriage was dismissed.

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NAVEEN KOHLI Vs. NEELU KOHLI

Referred Judgements :-

JUDGEMENT

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