REGENT COMPUTRONICS PVT. LTD.

Xxx Appellant

V/S

Yyy Respondents

Referred Judgements :-

VARSHABEN HIMANTLAL VEJANI V. STATE OF GUJARAT [REFERRED TO]
RANJIT KAUR V. PAVITTAR SINGH [REFERRED TO]
RAJESH R. NAIR VS. MEERA BABU [REFERRED TO]
SUSHIL KUMAR VS. NEELAM [REFERRED TO]
RAJESH KOCHAR VS. REETA KUMARI [REFERRED TO]
Mahesh Chandra Dwivedi VS. State of U.P.And Another [REFERRED TO]
VIKRAMAN NAIR VS. AISHWARYA [REFERRED TO]

JUDGEMENT

(1.) This revision petition has been filed under Sec. 19(4) of the Family Court Act and this revision is at the instance of the respondent in M.C.No.121/2015 on the files of the Family Court, Tirur. Revision Petitioner herein is the respondent in the above M.C. The respondents herein is the petitioner in the above M.C.

(2.) Heard the learned counsel for the revision petitioner as well as the learned counsel appearing for the respondent.

(3.) Short facts:

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XXX Vs. YYY

Referred Judgements :-

JUDGEMENT

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