REGENT COMPUTRONICS PVT. LTD.

Lata Verma Appellant

V/S

Jayant Verma Respondents

Referred Judgements :-

RAVINDER KUMAR V. NIRMAL [REFERRED TO]
M S SHERIFF VS. STATE OF MADRAS [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
P. SWAROOPA RANI V. M. HARI NARAYANA @ HARI BABU [REFERRED TO]
H S UMA VS. G K SUMANTH ARYA [REFERRED TO]
URMILA DEVI VS. DEEPAK KUMAR VYAS [REFERRED TO]

JUDGEMENT

(1.) THE present appeal under Section 28 of the Hindu Marriage Act, 1955 (for short as "Act") has been filed by the appellant/wife, against the judgment/order dated 11th September, 2007 passed by Ms.Anju Bajaj Chyandna, ADJ, Delhi wherein the Trial Court has allowed the petition of respondent and the marriage between the parties was dissolved by a decree of divorce under Section 13(1)(ia) of the Act.

(2.) THE brief facts of the case are that marriage between the appellant and respondent was solemnized according to Hindu rite and ceremonies on 9th December, 1997 at Delhi. From this wedlock, one male child, Rohan was born to the parties on 24th September, 1998 who is in the custody of the appellant.

(3.) ON 15th April, 1998, appellant left the matrimonial home and went to her parental home.

Click here to view full judgment.

LATA VERMA Vs. JAYANT VERMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address