REGENT COMPUTRONICS PVT. LTD.

Mamta Amar Rao Appellant

V/S

AMAR DINESHCHANDRA RAO Respondents

Referred Judgements :-

BALAKRAM V. KIRNADEVI [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
DEB NARAYAN HALDER VS. ANUSHREE HALDER [REFERRED TO]
SHAIL KUMARI DEVI VS. KRISHAN BHAGWAN PATHAK ALIAS KISHUN B PATHAK [REFERRED TO]
GIRISHBHAI BABUBHAI RAJA VS. HANSABEN GIRISHCHANDRA [REFERRED TO]
TULSIDAS MADHAVDAS SHARMA VS. SHANTABEN TULSIDAS SHARMA [REFERRED TO]
PRATIBHA DINESHKUMAR VANIA VS. STATE OF GUJARAT [REFERRED TO]
ABDUL AHAD VS. NASREEN BANO [REFERRED TO]
AKHILESH PRASAD PANDA VS. JAYANTI PANDA [REFERRED TO]
BALARAM DASH VS. GITANJALI DASH [REFERRED TO]
BHUPINDER SINGH WALIA VS. VARINDER KAUR [REFERRED TO]
BHEEKHA RAM VS. GOMA DEVI [REFERRED TO]
DINESH SHARMA VS. RUPA RANI SHARMA [REFERRED TO]

JUDGEMENT

(1.) By this Revision Application under Section 401 read with Section 397 of the Cr.P.C., the applicants call in question the legality and validity of the order dated 04.12.2014 passed by the Family Court No. 5, Ahmedabad, in the Criminal Misc. Application No. 451 of 2009 filed by the applicants herein for maintenance under Section 125 of the Cr.P.C.

(2.) By the impugned order, the Family Court, Ahmedabad, partly allowed the application filed by the applicants herein.

(3.) It appears from the materials on record that the applicant no. 1 herein got married with the respondent no. 1 on 08.09.2004. In the wedlock, a son was born named Vatsal, i.e. the applicant no. 2 herein.

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MAMTA AMAR RAO Vs. AMAR DINESHCHANDRA RAO

Referred Judgements :-

JUDGEMENT

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