REGENT COMPUTRONICS PVT. LTD.

S. HYMAVATHY Appellant

V/S

S. VENKATESWARA RAO Respondents

Referred Judgements :-

SANDEEP ALIAS BADRI NATH V MANGLA [REFERRED TO]
TAMIZH SELVI V ARUMUGAM [REFERRED TO]
SANTRO DEVI V PHOOL SINGH [REFERRED TO]
M.VAITHILINGAM PILLAI (DIED) & ANR. V MINOR MARUGANANDHAM [REFERRED TO]
ASHOK KUMAR BHATNAGAR V SMT.SHABNAM BHAGNAGAR [REFERRED TO]
RAMESH CHAND ARDAWATIYA V ANIL PANJWANI [REFERRED TO]
BADAT AND CO BOMBAY VS. EAST INDIA TRADING CO [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
SUMAN KAPUR VS. SUDHIR KAPUR [REFERRED TO]
SETH RAMDAYAL JAT VS. LAXMI PRASAD [REFERRED TO]
ASHA HANDA VS. BALDEV RAJ HUNDA [REFERRED TO]
CHUNI LAL DWARKA NATH VS. HARTFORD FIRE INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) The appellant in both the above appeals is the wife of the respondent.

(2.) The appellant filed O.P.No.1213 of 1997 against the respondent herein before the Principal Family Court, Chennai under Section 13(1)(i-a) of the Hindu Marriage Act seeking a decree of divorce from the respondent on the ground of mental cruelty. Pending the aforesaid original petition, the respondent herein filed O.P.No.115 of 1999 before the same Court under Section 9 of the Hindu Marriage Act seeking restitution of conjugal rights on the ground that the wife appellant herein had left the matrimonial home without any reasonable cause.

(3.) Before the Family Court, the appellant herein was examined as PW1 and she was cross examined by the respondent. The respondent/husband did not enter into the witness box. Except the marriage invitation card, which is marked as ExP1 by the appellant herein, no other documents have been marked on either side.

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S HYMAVATHY Vs. S VENKATESWARA RAO

Referred Judgements :-

JUDGEMENT

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