REGENT COMPUTRONICS PVT. LTD.

G.Kothandaraman Appellant

V/S

LATHA Respondents

Referred Judgements :-

SRINIVASAN V. JAYALAKSHMI [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
INDIAN MINERAL AND CHEMICALS COMPANY VS. DEUTCHE BANK [REFERRED TO]
A Sreedevi VS. Vicharapu Ramakrishna Gowd [REFERRED TO]
ABN AMRO BANK VS. PUNJAB URBAN P AND D AUTHORITY [REFERRED TO]
FATEH ALI SHAH AND ORS VS. MUHAMMAD BAKHSH AND ORS [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
SELVARAJ VS. KOODANKULAM NUCLEAR POWER PLANT INDIA LIMITED [REFERRED TO]
R.KALAISELVI VS. JOSEPH BABY [REFERRED TO]

JUDGEMENT

(1.) This civil revision petition challenges the order passed by the learned IV Additional Principal Family Court at Chennai in I.A.No.3 of 2022 in O.P.No.5091 of 2021 dtd. 12/1/2024.

(2.) For the sake of the convenience, the parties shall be referred to as per their ranks in the Original Petition.

(3.) O.P.No.5091 of 2021 is a petition filed under Sec. 9 of the Hindu Marriage Act. In the said proceedings, the respondent filed an application seeking for rejection of Original Petition. This petition was numbered as I.A.No.3 of 2022. After receipt of a counter, the learned Trial Judge by order dtd. 12/1/2024 dismissed the application. Hence, this revision.

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G.KOTHANDARAMAN Vs. LATHA

Referred Judgements :-

JUDGEMENT

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