REGENT COMPUTRONICS PVT. LTD.

B.Gautham Appellant

V/S

S.R.Sathya Respondents

Referred Judgements :-

B.R.B. VS. J.B [REFERRED TO]
SMT.SNEH PRABHA VS. RAVINDER KUMAR [REFERRED TO]
ROMESH CHANDER VS. SAVITRI [REFERRED TO]
DURGA PRASANNA VS. ARUNDHATI TRIPATHY [REFERRED TO]
A.JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
RISHIKESH SHARMA VS. SAROJ SHARMA [REFERRED TO]
SANGEETA VS. HITESH KUMAR [REFERRED TO]
INDRA VS. B.G.GIRI [REFERRED TO]
SUKHENDU DAS VS. RITA MUKHERJEE [REFERRED TO]
SALOME AND ANOTHER VS. DR.PRINCE D. IMMANUEL AND ANOTHER [REFERRED TO]
HIRACHAND SRINIVAS MANAGAONKAR VS. SUNANDA [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
SHARDA VS. DHARMPAL [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
LALIT KISHORE VS. MEERU SHARMA [REFERRED TO]
RAVI KUMAR VS. JULMIDEVI [REFERRED TO]
DEBASHIS CHAKRABORTY VS. MAUSUMI BHATTACHARJEE [REFERRED TO]
ROSALINE RAJAN VS. S M JOSEPH XAVIER LOURDARAJAN [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]

JUDGEMENT

(1.) The Appeals:

(2.) By the same judgment, O.P.No.2629 of 2009 filed by the husband under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 for divorce on the ground of mental cruelty was allowed on certain alleged acts of mental cruelty and on the ground that wife alleged non-consummation of marriage by the husband and failed to prove the same. Aggrieved by the same, the wife has filed C.M.A.No.2535 of 2019.

(3.) As such, both the appeals are taken up and disposed off together by this common judgment. For the sake of convenience, the parties are referred as the husband and wife in this judgment.

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B.GAUTHAM Vs. S.R.SATHYA

Referred Judgements :-

JUDGEMENT

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