REGENT COMPUTRONICS PVT. LTD.

Ramnarayan Sahu Appellant

V/S

Nandkumari Sahu Respondents

Referred Judgements :-

SUJATA UDAY PATIL VS. UDAY MADHUKAR PATIL [REFERRED TO]
RAMCHANDER VS. ANANTA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [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]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
MANISHA TYAGI VS. DEEPAK KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) On due consideration, IA No.02, an application under Order 41 Rule 27 of CPC, is allowed and the documents filed along with the application are taken on record.

(3.) The appellant is aggrieved by the dismissal of his suit for grant of divorce, which he had preferred on the ground enumerated under Section 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955. The parties were married on 27.6.2007 at Parsabhata at BALCO and have one daughter out of the wedlock.

Click here to view full judgment.

RAMNARAYAN SAHU Vs. NANDKUMARI SAHU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address