REGENT COMPUTRONICS PVT. LTD.

Vivek Anantha Nayak Appellant

V/S

Varsha Nayak Respondents

Referred Judgements :-

RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
JASBIR KAUR SEHGAL VS. DISTRICT JUDGE DEHRADUN [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
VINNY PARMVIR PARMAR VS. PARMVIR PARMAR [REFERRED TO]
CHANDER PARKASH BODH RAJ VS. SHILA RANI [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]
SHAMIMA FAROOQUI VS. SHAHID KHAN [REFERRED TO]
REEMA SALKAN VS. SUMER SINGH SALKAN [REFERRED TO]
REEMA SALKAN VS. SUMER SINGH SALKAN [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 7/9/2023 passed by the Principal Judge, Family Court, D.K., Mangalore in M.C.No.512 of 2022 connected with M.C.No.563 of 2022, whereby the concerned Court grants maintenance on an application filed by the wife/respondent under Sec. 24 of the Hindu Marriage Act, 1955 ('the Act' for short) at Rs.60,000.00 per month.

(2.) Heard Sri D.R.Ravishankar, learned senior counsel appearing for the petitioner/husband.

(3.) The facts, in brief, adumbrated are as follows:-

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VIVEK ANANTHA NAYAK Vs. VARSHA NAYAK

Referred Judgements :-

JUDGEMENT

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