REGENT COMPUTRONICS PVT. LTD.

KIRAN KUMAR Appellant

V/S

Bini Marim Chandi Respondents

Referred Judgements :-

IQBAL KAUR VS. PRITAM SINGH [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
SAVITRI BALCHANDANI VS. MULCHAND BALCHANDANI [REFERRED TO]
IRIS PAINTAL VS. AUTAR SINGH PAINTAL [REFERRED TO]
ANUPAM DAS VS. MAMPI DAS [REFERRED TO]
PRABIR CHANDRA CHATCERJEE VS. KAVERI GUHA CHATTERJEE [REFERRED TO]
SUMANBAI VS. ANANDRAO ONKAR PANPATIL [REFERRED TO]
LEELAMMA VS. DILIP KUMAR [REFERRED TO]
SUJATHA VS. JOSE AUGUSTINE [REFERRED TO]
NARENDRA VS. K. MEENA [REFERRED TO]
RAJ TALREJA VS. KAVITA TALREJA [REFERRED TO]

JUDGEMENT

(1.) To marry or not to marry and if so whom, may well be a private affair. But, the freedom to break a matrimonial tie is not (Dastane v. Dastane : AIR 1975 SC 1534).

(2.) The appellant is the husband and the respondent is the wife. The husband challenges the decree of divorce passed against him by the Family Court, Thiruvananthapuram in O.P.No.2050/2011 filed by the wife.

(3.) The parties shall be hereinafter referred to as the petitioner and the respondent as they figure in O.P.No.2050/2011.

Click here to view full judgment.

KIRAN KUMAR Vs. BINI MARIM CHANDI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address