REGENT COMPUTRONICS PVT. LTD.

ABDUL SATHAR Appellant

V/S

Pathimuthu Respondents

Referred Judgements :-

CADOGAN V.CADOGAN [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
SHYAM SINGH VS. COLLECTOR DISTRICT HAMIRPUR U P [REFERRED TO]
CHAIRMAN AND M D K R T C VS. K O VARGHESE [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
SUNITHA VS. RAMESH [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
RADHA VS. DEPUTY TAHSILDAR (RR), MUKUNDAPURAM AND ORS. [REFERRED TO]
SHAMIMA FAROOQUI VS. SHAHID KHAN [REFERRED TO]
IVAN RATHINAM VS. MILAN JOSEPH [REFERRED TO]

JUDGEMENT

(1.) It has been said the difficulties of a litigant begin when he has obtained a decree" observed the Honourable Supreme Court in Shyam Singh v. Collector, District Hamirpur, U.P and Others [1993 Suppl. (1) SCC 693].

(2.) Shyam Singh (supra) comes to our minds on hearing the two-decade anguish of the children of the petitioner in realising maintenance from him.

(3.) Is a father's pensionary benefits exempted from being disbursed towards arrears of maintenance payable to his children is the question that emerges for consideration in this original petition.

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ABDUL SATHAR Vs. PATHIMUTHU

Referred Judgements :-

JUDGEMENT

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