(1.) This appeal, in a matrimonial case, is by the husband and is directed against the judgment and decree dated 22-9-2004 passed by 3rd Additional District Judge, Bilaspur in Civil Suit No. 14-A/2004 whereby the petition for dissolution of marriage filed under Section 5(i)(b) read with Section 12, Section 13(l)(iii) and Section 13(ia) of the Hindu Marriage Act, 1955 (for short 'the Act'.) by the appellant/husband has been dismissed.
(2.) Facts of the case in brief are as under :-
(3.) The trial Court framed the following issues :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN