REGENT COMPUTRONICS PVT. LTD.

LAKSHMI SHANMUGHAM Appellant

V/S

P R SHANMUGHAM Respondents

Referred Judgements :-

SIR J.P.WILDS,IN SIDNEY V. SIDNEY [REFERRED TO]
EVANS V. EVANS [REFERRED TO]
KASLEFSKY V. KASLEFSKY [REFERRED TO]
SHELDON V. SHELDON [REFERRED TO]
MADAN LAL SHARMA V. SMT.SANTOSH SHARMA [REFERRED TO]
JAMIESON V. JAMIESON [REFERRED TO]
SMT.KAMALA DEVI V. BALBIRSINGH [REFERRED TO]
SMT.CHANDERKALA TRIVEDI V. DR.S.P.TRIEVEDI [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SAROJ RANI VS. SUDARSHAN KUMAR CHADHA [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
J L NANDA VS. VEENA NANDA [REFERRED TO]
HIRA LAL VS. GAJJAN [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
ROMESH CHANDER VS. SAVITRI [REFERRED TO]
MAYA VS. BRIJ NATH [REFERRED TO]
ASHA HANDA VS. BALDEV RAJ HUNDA [REFERRED TO]
SUSHIL KUMAR VERMA VS. SMI USHA [REFERRED TO]
SURESH KUMAR GULATI VS. SUMAN GULATI [REFERRED TO]
KALPANA VS. SURENDRA NATH [REFERRED TO]
PARVATI VS. SHIV RAM [REFERRED TO]
SRIKANT RANGACHARYA VS. ANURADHA [REFERRED TO]
UMRI BAI VS. CHITTAR [REFERRED TO]
HARBHAJAN SINGH VS. AMARJEET KAUR [REFERRED TO]
VIBHA SHRIVASTAVA VS. DINESH KUMAR SHRIVASTAVA [REFERRED TO]
MADAN MOHAN MANNA VS. CHITRA MANNA [REFERRED TO]
K NARAYANAN VS. K SREEDEVI [REFERRED TO]
S SAIKUMARI VS. P MOHANASUNDARAM [REFERRED TO]
KESHAORAO KRISHNAJI LONDHE VS. NISHA KESHAORAO LONDHE [REFERRED TO]
KAMLESH VS. PARAS RAM [REFERRED TO]
SHANTI DEVI VS. RAGHAV PRAKASH [REFERRED TO]
SUKUMAR MUKHERJEE VS. TRIPTI MUKHERJEE [REFERRED TO]

JUDGEMENT

(1.) IN both these appeals, wife is the appellant.

(2.) O. P. No. 254 of 1991 was filed by the wife on the file of the Subordinate Judge, Thanjavur, for restitution of conjugal rights. That was filed on 2. 8. 1991. Counter was filed by the husband on 5. 2. 1992. Im-mediately thereafter, husband filed H. M. O. P. No. 19 of 1992, on the file of the Subordinate Judge's Court , kumbakonam on 31. 3. 1992. The wife seems to have filed an application for transfer in view of the pendency of O. P. No. 254 of 1991 before the Subordinate Judge's Court , Thanjavur as Tr. O. P. No. 61 of 1992. The District Court, allowed the petition and H. M. O. P. No. 19 of 1992 was transferred to the Subordinate Judge's Court, Thanjavur, where it was re-numbered as O. P. No. 59 of 1992. It was thereafter the wife filed a counter in O. P. No. 59 of 1992 on 19. 11. 1992.

(3.) A detailed counter has been filed by the wife on 19. 11. 1992. The averments therein are more or less the same as in the petition for restitution of conjugal rights. She also denied the allegation that she caused any mental agony to her husband. She has offered herself to discharge the obligations as a wife. She has denied the allegation that she got employment under Scheduled Tribe quota on false grounds.

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LAKSHMI SHANMUGHAM Vs. P R SHANMUGHAM

Referred Judgements :-

JUDGEMENT

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