REGENT COMPUTRONICS PVT. LTD.

P. NIRMALA Appellant

V/S

K. MURUGUSELVAM Respondents

Referred Judgements :-

J.SHYAMALA V. P.SUNDAR KUMAR. [REFERRED TO]
SANKARA PRASAD PAL V. SABITA PAL. [REFERRED TO]
HARENDRA NATH BURMAN V. SM.SUPROVA BURMAN AND ANOTHER. [REFERRED TO]
NEENA MALHOTRA V. ASHOK MALHOTRA. [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
ROMESH CHANDER VS. SAVITRI [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SUJATA UDAY PATIL VS. UDAY MADHUKAR PATIL [REFERRED TO]
SATISH SITOLE VS. GANGA [REFERRED TO]
RAJNA CHOUDHARY VS. RAGHUBIR SINGH [REFERRED TO]
NAVAL KISHORE SOMANI VS. POONAM SOMANI [REFERRED TO]
NEHA KHULLAR VS. RAKESH KHULLAR [REFERRED TO]
SUPERINTENDING ENGINEER SURULIYAR HYDRO ELECTRIC PROJECT MADURAI VS. GREEN LANDS NEW INDIA CONSTRUCTION COMPANY [REFERRED TO]
AMARAVATHY VS. R A PAKKIRINATHAN [REFERRED TO]
JAYAKUMARI VS. BALACHANDER [REFERRED TO]

JUDGEMENT

(1.) THE Appellant/Respondent (Wife) has filed the instant Civil Miscellaneous Appeal as against the order dated 12.05.2008 in F.C.O.P.No.1835 of 2002 passed by the Learned II Additional Family Court Judge, Chennai.

(2.) BEFORE the Learned II Additional Family Court Judge, Chennai, during the trial of main F.C.O.P.No.1835 of 2002, on behalf of the Respondent/Petitioner (Husband), witnesses P.W.1 and P.W.2 have been examined (though in the list of witnesses in the Order, it is inadvertently mentioned as P.W.1 to P.W.4) and Exs.P.1 and P.2 have been marked. On the side of the Appellant/Respondent (Wife), no witness has been examined for oral evidence, but Ex.R.1 has been marked for documentary evidence.

(3.) THE Counter Averments:

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P NIRMALA Vs. K MURUGUSELVAM

Referred Judgements :-

JUDGEMENT

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