REGENT COMPUTRONICS PVT. LTD.

Avneet Kaur Appellant

V/S

SADHU SINGH Respondents

Referred Judgements :-

DHANRAJAMAL GOBINDRAM VS. SHAMJI KALIDAS AND CO [REFERRED TO]
RENUSAGAR POWER COMPANY LIMITED VS. GENERAL ELECTRIC COMPANY [REFERRED TO]
DOYPACK SYSTEMS PRIVATE LIMITED NATIONAL TEXTILE CORPORATION NEW DELHI NARESH KLJMAR PARTI DOYPACK SYSTEMS PRIVATE LIMITED SWADESHI MINING AND MANUFACTURING COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
K A ABDUL JALEEL VS. T A SHAHIDA [REFERRED TO]
STATE OF ORISSA VS. STATE OF A. P. [REFERRED TO]
SAMAR KUMAR ROY (D) THROUGH LR (MOTHER) VS. JHARNA BERA [REFERRED TO]
SATISH CHANDER AHUJA VS. SNEHA AHUJA [REFERRED TO]

JUDGEMENT

(1.) This petition raises an interesting and, to large extent, res integra, question relating to the exact interpretation of Clause (d) of the explanation to Sec. 7 (1) of the Family Courts Act, 1984[1].

(2.) This petition, under Article 227 of the Constitution of India, assails an order dtd. 30/10/2019, passed by the learned Senior Civil Judge, in Suit 12114/2016 (Sadhu Singh v. Avneet Kaur).

(3.) Suit 12114/2016, from which the dispute germinates, was filed by the respondents against the petitioner. The respondents are the mother-in-law and father-in-law of the petitioner, who is their daughter-in-law.

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AVNEET KAUR Vs. SADHU SINGH

Referred Judgements :-

JUDGEMENT

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