REGENT COMPUTRONICS PVT. LTD.

T.C.CHACKO Appellant

V/S

ANNAMMA Respondents

Referred Judgements :-

BACKFORD V. WADE [REFERRED TO]
CHOLMONDELEY V. LAND CLINTON [REFERRED TO]
CUNNINGHAM V. FOOT [REFERRED TO]
SCOTLAND V. SIDDAL [REFERRED TO]
FOLEY V. HILL [REFERRED TO]
CHALMER V. BRADLEY [REFERRED TO]
GISSING V. GISSING [REFERRED TO]
VEDAKANNU NADAR V. RANGANATHA MUDALIAR [REFERRED TO]
SOMASUNDARAM CHETTY V. ARUNASALAM CHETTY [REFERRED TO]
REID NEW FOUNDLAND CO. V. ANGLOAMERICAN TELEGRAPH CO. LTD. [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
VANKAMAMIDI BALAKRISHNAMURTHI VS. GOGINENI SAMBAYYA [REFERRED TO]
S R VARADARAJULU NAIDU VS. PAPANASAM LABOUR UNION AMBASAMUDRAM [REFERRED TO]
ACHUTHAN PILLAI VS. STATE OF KERALA [REFERRED TO]
JOSEPH ANNAMMA VS. KORA THRESSIAMMA [OVERRULED]
MARY VS. CHERCHI [REFERRED TO]
MANIYAMMA VS. ABDUL RASAAK [REFERRED TO]
SWAPNA VS. THANKAVELU [APPROVED]
VINOD KUMAR SETHI VS. STATE OF PUNJAB [REFERRED TO]
ANNAMALAI CHETTIAR VS. A M K C T MUTHUKARUPPAN CHETTIAR [REFERRED TO]
SANKARANARAYANAN IYER VS. SRI POOVANANATHASWAMI TEMPLE, THROUGH EXECUTIVE OFFICER AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These two appeals come up before us on a reference by a learned single Judge of this Court. Both these appeals arise from one suit - OS No. 144/81. It was filed by the wife against her husband. SA No. 827/85 is by the husband and S.A.No.777/86 is by the wife.

(2.) The wife instituted the suit against the husband for recovery of the amount of stridhanam and ornaments received by the husband on the occasion of her marriage. She also claimed maintenance from the husband.

(3.) The Trial Court found that the wife is entitled to a decree for recovery of an amount of Rs.3,000/- and jewels of 10 sovereigns. The claim for maintenance was disallowed. Both husband and wife preferred appeals before the lower appellate court. Defendant/husband challenged the decree allowing recovery of Rs.3,000/- and the jewels. Plaintiff/wife challenged that part of the decree refusing to award maintenance.

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T C CHACKO Vs. ANNAMMA

Referred Judgements :-

JUDGEMENT

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