REGENT COMPUTRONICS PVT. LTD.

G.Ganesh Babu Appellant

V/S

A.P.Arthi Respondents

Referred Judgements :-

RABINDRA NATH MUKHERJEE V. ITI MUKHERJEE ALIAS CHATTERJEE [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RANI KUSUM VS. KANCHAN DEVI [REFERRED TO]
R N JADI VS. SUBHASHCHANDRA [REFERRED TO]
ZOLBA VS. KESHAO [REFERRED TO]
SMRUTI PAHARIYA VS. SANJAY PAHARIYA [REFERRED TO]
VINOD ARORA VS. MANJU ARORA [REFERRED TO]
GEORGE SWAMIDOSS JOSEPH VS. HARRIETT SUNDARI EDWARD [REFERRED TO]
SHARMA H KASINATH VS. SHOBHA [REFERRED TO]
INDUMATHI VS. KRISHNAMURTHY [REFERRED TO]

JUDGEMENT

(1.) C.R.P (PD)(MD) No. 2265 of 2012 has been filed to get set aside the fair and decreetal order passed in I.A. No. 184 of 2011 in H.M.O.P. No. 82 of 2011 dated 17.07.2012 by the learned Subordinate Judge, Aruppukottai. C.R.P(PD)(MD)No. 2266 of 2012 has been filed to get set aside the fair and decreetal order passed in I.A. No. 26 of 2012 in H.M.O.P. No. 82 of 2011 dated 17.07.2012 by the learned Subordinate Judge, Aruppukottai.

(2.) Heard both sides.

(3.) The petitioner herein namely G. Ganesh Babu and the respondent herein namely A.P. Arthi, are referred to hereunder as husband and wife respectively.

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G.GANESH BABU Vs. A.P.ARTHI

Referred Judgements :-

JUDGEMENT

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