REGENT COMPUTRONICS PVT. LTD.

J. ANITHA Appellant

V/S

J. PRAKASH Respondents

Referred Judgements :-

P. NATARAJAN VS. THAMIZMANI [REFERRED TO]
VIJAYAKUMAR RAMACHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
SMT. MAYADEVI VS. JAGDISH PRASAD [REFERRED TO]
A. VISWANATHAN VS. G. LAKSHMI @ SEETHA [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
N. SHANKAR VS. S.SARASWATHI [REFERRED TO]
D. NAGAPPAN VS. T. VIRGIN RANI [REFERRED TO]
SATISH SITOLE VS. SMT.GANGA [REFERRED TO]
C. ANANTHA JEYAKUMAR VS. C. MURUGAPRIYA [REFERRED TO]
DR.GOPAL RAMANATHAN VS. JAYASHREE [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
DURGA PRASANNA TRIPATHY VS. ARUNDHATI TRIPATHY [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
N SUBRAMANI VS. T SHANTHA [REFERRED TO]
T NARAYANASAMY VS. N KALEESWARI [REFERRED TO]
R ANAND VS. P INDU [REFERRED TO]

JUDGEMENT

(1.) CMA Nos.902and 903 of 2010 have been filed by the wife against the judgment and decree passed in O.P.No.1985 of 2002 and O.P.No.2268 of 2007 on the file of the Principal Family Court, Chennai, respectively. CMA No.2407 of 2010 has been filed by the husband against the judgment and decree passed in O.P.No.1985 of 2002 as far as disallowing of the prayer for divorce on the ground of mental disorder of the wife.

(2.) In these appeals, for the sake of convenience, the husband is referred to as the appellant and the wife is referred to as the respondent.

(3.) The case of the appellant / husband before the Court below is as follows:-

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J ANITHA Vs. J PRAKASH

Referred Judgements :-

JUDGEMENT

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