REGENT COMPUTRONICS PVT. LTD.

Asha N. Appellant

V/S

S.Vinay Respondents

Referred Judgements :-

MARTIN SUJAY VS. SMT.AMULYABRINDA [REFERRED TO]
DHARMENDRA KUMAR VS. USHA KUMAR [REFERRED TO]
T SRINIVASAN VS. T VARALAKSHMI MRS [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
RAVINDRA MARUTRAO SHELAR VS. KALPANA RAVINDRA SHELAR [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
KRISHNA BHATACHARJEE VS. SARATHI CHOUDHURY [REFERRED TO]
SHRI RAKESH RAMAN VS. SMT. KAVITA [REFERRED TO]

JUDGEMENT

(1.) Challenging the judgment and decree for dissolution of marriage under Sec. 13(1A)(ii) of the Hindu Marriage Act, 1955 ('the Act' for short), the respondent in M.C.No.53/2021 on the file of I Additional Principal Judge, Family Court, Mysuru has preferred this appeal.

(2.) The appellant was the respondent and the respondent was the petitioner in M.C.No.53/2021 before the trial Court. For the purpose of convenience, the parties are referred to henceforth according to their ranks before the trial Court.

(3.) Brief facts of the case:

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ASHA N. Vs. S.VINAY

Referred Judgements :-

JUDGEMENT

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