REGENT COMPUTRONICS PVT. LTD.

POGULA KESAVAYYA Appellant

V/S

POGULA VENKAYAMMA BEING MINOR BY FATHER AND NEXT FRIEND Respondents

Referred Judgements :-

RAMCHAND V. ALI AKBAR [REFERRED TO]
SEWARATAN V. KRISTO MOHAN [REFERRED TO]
ASHGAR ALI V. MAHABIR [REFERRED TO]
GAJENDRA SAH V. RAMCHARAN [REFERRED TO]
KALU SARANG V. MT. ABEDANNISSA KHATOON [REFERRED TO]
MOHAMED BAKSH V. SAHU [REFERRED TO]
HARDAYAL V. RAMGHULAM [REFERRED TO]
JADAVBAI V. SHRIKISAN [REFERRED TO]
EAST INDIAN RAILWAY COMPANY VS. JIT MAL KALLO MAL [REFERRED TO]
NARENDRA NATH SANNYAL VS. UMA CHARAN GHOSH [REFERRED TO]
DADAMUDY TATAYYA VS. KELACHINA VENKATASUBBARAYYA SASTRI [REFERRED TO]
RAJU CHETTIAR ALIAS RAMASAMI CHETTIAR VS. RAMAKKAL [REFERRED TO]
JANI W/O. ISHRAM VAROKER VS. SONI W/O. MAHADEO SAWARKAR [REFERRED TO]

JUDGEMENT

(1.) C. R. P. No. 1988 of 1952 has been filed against the order made by the learned District Munsif of Tenali in O. S. No. 268 of 1951. C. R. P. No. 1987 of 1952 has been filed against the order of the Same Judge in I. A. No. 835 of 1952 in O. S. No 268 of 1951.

(2.) The facts are: the suit O. S. No. 268 of 1951 has been filed by Pogula Venkayamma, being a minor represented by her father and next friend B. Krishnaiah, against her husband for maintenance etc.

(3.) The case for this husband was that it was quite true that he tied tali and as a matter of fact he lived with the plaintiff for sometime but that it was only a show of marriage, whatever that may mean, and that he is not liable for any amount as contended by the plaintiff.

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POGULA KESAVAYYA Vs. POGULA VENKAYAMMA BEING

Referred Judgements :-

JUDGEMENT

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