REGENT COMPUTRONICS PVT. LTD.

Vikraman Nair Appellant

V/S

AISHWARYA Respondents

Referred Judgements :-

RANJIT KAUR V. PAVITTAR SINGH [REFERRED TO]
BIPIN V. MEERA [REFERRED TO]
BAITAHKA VS. ALIHUSSAINFIDAALLICHOTHIA [REFERRED TO]
SNEH PRABHA VS. RAVINDER KUMAR [REFERRED TO]
JAGDISH JUGTAWAT VS. MANJU LATA [REFERRED TO]
MAHESH CHANDRA VS. STATE OF U P [REFERRED TO]
ABUBACKER VS. KATHEESA [REFERRED TO]
SESHI AMMAL VS. THAIYU AMMAL [REFERRED TO]
DAMODARAN VS. LAKSHMIKUTTY AMMA [REFERRED TO]
HANAMANT BASAPPA CHOUDHARI AND BENNUR VS. LAXMAWWA [REFERRED TO]
SADASIVAN PILLAI VS. VIJAYALAKSHMI [REFERRED TO]
NIZUMALHAQ VS. PHOOL BEGUM [REFERRED TO]
HAROON VS. SAINABHA BEEVI ZEENATH [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. INDIRA DEVI [REFERRED TO]
VISWAMBHARAN VS. DHANYA [REFERRED TO]
GEETA SATISH GOKARNA VS. SATOSJ SHANKARRAO GOKARNA [REFERRED TO]
SUSHIL KUMAR VS. NEELAM [REFERRED TO]
RAJESH KOCHAR VS. REETA KUMARI [REFERRED TO]
NAGENDRAPPA NATIKAR VS. NEELAMMA [REFERRED TO]
RAJESH R. NAIR VS. MEERA BABU [REFERRED TO]
VARSHABEN HIMANTLAL VEJANI VS. STATE OF GUJARAT [REFERRED TO]
AMBIKA VS. K. ARAVINDAKSHAN [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree passed by the Family Court, Attingal in O.P.No.582/2013.

(2.) The appellant was the father of the first and the second respondents and the husband of the third respondent. He died during the pendency of the appeal. His legal representative, his second wife, has been impleaded as additional second appellant in the appeal.

(3.) The petitioners in O.P.No.582/2013, who are the first and the second respondents in the appeal, shall be hereinafter referred to as 'the daughters'. The respondents in O.P.No.582/2013 shall be hereinafter referred to as 'the father' and 'the mother'.

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VIKRAMAN NAIR Vs. AISHWARYA

Referred Judgements :-

JUDGEMENT

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