REGENT COMPUTRONICS PVT. LTD.

HAZEL ARNONE Appellant

V/S

GEORGE THOMAS ROBERT ARNONE Respondents

Referred Judgements :-

RUSSEL V. RUSSEL [REFERRED TO]
ARMITAGE V. ARMITAGE [REFERRED TO]
LING V. LING AND CROKER [REFERRED TO]
POTTS V. POTTS [REFERRED TO]
MARCH V. MARCH [REFERRED TO]
FORD V FORD [REFERRED TO]
STERBINI V. STERBINI [REFERRED TO]
ADAMS V. ADAMS AND GUEST [REFERRED TO]
LEE V. LEE [REFERRED TO]
ROSS AND CO. V. SERIVEN [REFERRED TO]
JOSEPH V.RAMAMMA [REFERRED TO]
ALLA RAKHA V. MT. BARKAT BIBI [REFERRED TO]
BARKAT V. MT. HAKAM BIBI [REFERRED TO]
(ROBERT JOHN) TWISS V. (LILY MARY) TWISS [REFERRED TO]
PREMCHAND HIRA VS. BAI GALAL [REFERRED TO]
DOROTHY EMMA STUART VS. VERNON REGINALD STUART [REFERRED TO]
KISHORE SAHU VS. SNEHPRABHA SAHU (NEE SNEHPRABHA PRADHAN) W/O. KISHORE SAHU [REFERRED TO]

JUDGEMENT

(1.) THE petitioner is the wife of the first respondent She seeks a dissolution of her marriage under Section 10 of the Indian Divorce Act, 1869.

(2.) UNDER Section 10 a wife can present a petition praying that her marriage should be dissolved on the ground that, since the solemnization thereof, her husband Las been guilty of adultery coupled with desertion, without reasonable excuse for two years or upwards. The petition is based on that ground, and has been allowed by the District Court of Kozhi-kode, subject to confirmation by this Court of the decree for dissolution as required by Section 17 of the Act.

(3.) NO witness has been examined in this ease. The only evidence in support of the petition is Ext. A-t, an affidavit of the petitioner dated 21-3-1964.

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HAZEL ARNONE Vs. GEORGE THOMAS ROBERT ARNONE

Referred Judgements :-

JUDGEMENT

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