REGENT COMPUTRONICS PVT. LTD.

DEEPALAKSHMI Appellant

V/S

K. MURUGESH Respondents

Referred Judgements :-

KEDAR PANDEY VS. NARAIN BIKRAN SAH [REFERRED TO]
ABDUS SAMAD VS. STATE OF WEST BENGAL [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
SHILPA AGGARWAL VS. AVIRAL MITTAL [REFERRED TO]
GOUR GOPAL ROY VS. SIPRA ROY [REFERRED TO]
P REMESH KUMAR VS. SECRETARY KANNAPURAM GRAMA PANCHAYAT [REFERRED TO]
DAVID CHAKRAVARTHY ARUMAINAYAGAM VS. GEETHA CHAKRAVATHY ARUMAINAYAGAM [REFERRED TO]
R SRIDHARAN VS. PRESIDING OFFICER [REFERRED TO]

JUDGEMENT

(1.) The petitioner in the above C.R.P. is the wife of the respondent herein.

(2.) The respondent has filed F.C.O.P. No. 873 of 2009 on the file of the II Additional Family Court, Chennai for divorce on the grounds of mental cruelty and adultery.

(3.) Pending the F.C.O.P., the petitioner herein filed I.A. No. 12 of 2010 under Order 7 Rule 11 C.P.C. to reject and dismiss the F.C.O.P. No. 873 of 2009.

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DEEPALAKSHMI Vs. K MURUGESH

Referred Judgements :-

JUDGEMENT

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