LAWS(MAD)-2012-11-143

NASARETH NATHAN Vs. JULIE MARGARET MARY

Decided On November 19, 2012
Nasareth Nathan Appellant
V/S
Julie Margaret Mary Respondents

JUDGEMENT

(1.) COMPENDIOUSLY and concisely, the germane facts absolutely necessary for the disposal of these Civil Revision Petitions would run thus:

(2.) THE points for consideration are as under:

(3.) THE learned counsel for the husband would pyramid his arguments which could succinctly and precisely be set out thus: