REGENT COMPUTRONICS PVT. LTD.

VIVEK SINGH Appellant

V/S

YOGENDRA SINGH THAKUR Respondents

Referred Judgements :-

SRIHARI VS. SUKUNDA [REFERRED TO]
WORKMEN OF DIMAKUCHI TEA ESTATE VS. MANAGEMENT OF DIMAKUCHI TEA ESTATE [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
K A ABDUL JALEEL VS. T A SHAHIDA [REFERRED TO]
MAY GEORGE VS. SPECIAL TAHSILDAR [REFERRED TO]
P SRIHARI VS. P SUKUNDA [REFERRED TO]
SHYNI VS. GEORGE [REFERRED TO]
LEBY ISSAC VS. LEENA M NINAN ALIAS LINCY [REFERRED TO]
SUPRABHA VS. K K SIVARAMAN [REFERRED TO]
SUPRABHA VS. K K SIVARAMAN [REFERRED TO]
SYAMALADEVI VS. SARALADEVI [REFERRED TO]
RAKHI W O SANTHOSE DEORANKAR VS. JAYENDRA S O SANTHOSE DEORANKAR [REFERRED TO]
O. M. MEYYAPPA CHATTIER VS. KANNAPPA CHATTIER [REFERRED TO]
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal under Section 19 (1) of the Family Courts Act, 1984 (for short 'the Act, 1984') has been preferred by the husband of the deceased wife challenging the judgment and decree of the trial Court allowing the suit preferred by the appellant's father-in-law FAM No.105 of 2015 for return of the properties gifted to his late daughter Pratima Singh at the time of her marriage with the appellant.

(2.) While deciding the suit the trial Court has also rejected the appellant's objection to the maintainability of the suit before the Family Court to hold that the Family Court has jurisdiction to decide the suit.

(3.) The substantial part of the argument advanced before us revolved on this issue, therefore, we shall first deal with the issue concerning jurisdiction of the Family Court.

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VIVEK SINGH Vs. YOGENDRA SINGH THAKUR

Referred Judgements :-

JUDGEMENT

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