REGENT COMPUTRONICS PVT. LTD.

BHUVANESWARI @ SHARMILA Appellant

V/S

M PRABAKARAN Respondents

Referred Judgements :-

POWER V. POWER [REFERRED]
SADHU SINGH BALWANT SINGH VS. SMT. JAGADISH KUAR [REFERRED]
ANNA SAHEB VS. TARABAI [REFERRED]
SOBH RANI V. MADHUKAR REDDI [REFERRED]
RAJANI V. SUBRAMONIAN [REFERRED]
N G DASTANE VS. S DASTANE [REFERRED]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED]
V BHAGAT VS. D BHAGAT MRS [REFERRED]
CHETAN DASS VS. KAMLA DEVI [REFERRED]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED]
RISHIKESH SHARMA VS. SAROJ SHARMA [REFERRED]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED]
MANISHA TYAGI VS. DEEPAK KUMAR [REFERRED]

JUDGEMENT

(1.) The Appellant/Wife has preferred the present Civil Miscellaneous Appeal Nos.3993 and 3994 of 2008 as against the Judgment and Decree, dated 30.09.2008, in O.P.Nos.1099 of 2005 and 1915 of 2004 respectively, on the file of the First Additional Family Court, Chennai.

(2.) The Appellant/Wife is the petitioner in F.C.O.P.No.1915 of 2004 and she has filed the said original petition against the Respondent/Husband praying for the dissolution of marriage on the grounds of Cruelty and Desertion, as per Section 13(1) (i), (1-a) and (1-b) of the Hindu Marriage Act, 1955.

(3.) The Respondent/Husband has filed F.C.O.P.No.1099 of 2005 under Section 9 of the Hindu Marriage Act, 1955 praying for Restitution of Conjugal Rights.

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BHUVANESWARI ALIAS SHARMILA Vs. M PRABHAKARAN

Referred Judgements :-

JUDGEMENT

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