(1.) THIS appeal has been filed by appellant under Section 28 of Hindu marriage Act, 1955 (for short as 'act') against the judgment and decree dated 7th November, 2007 passed by Shri Gurdeep Singh, Additional District sessions Judge, Delhi, vide which the Trial Court has allowed the respondent's petition in his favour and against the appellant.
(2.) AGGRIEVED with the impugned judgment, the appellant-wife has filed the present appeal.
(3.) THE brief facts of this case are that parties to the appeal were married on 19th November, 1956 according to the Hindu Rites and ceremonies. Respondent who had joined the Indian Police Services in 1953 was posted at Jodhpur at the time of marriage as Superintendent of Police. The respondent was the only son of his parents and his mother was ailing with high blood pressure and needed care and attention of the parties.
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..
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