REGENT COMPUTRONICS PVT. LTD.

INDIRA KUMARI Appellant

V/S

B. RAMAKRISHNAN Respondents

Referred Judgements :-

J. V. G [REFERRED TO]
THE FOLLOWING IS WHAT WE GET FROM A PASSAGE FROM P. (LM) (OTHERWISE F.) V. P. GE [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
VEENA KAPOOR VS. VARINDER KUMAR KAPOOR [REFERRED TO]
THRITY HOSHIE DOLIKUKA VS. HOSHIAM SHAVAKSHA DOLIKUKA [REFERRED TO]
SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
KIRTIKUMAR MAHESHANKAR JOSHI VS. PRADIPKUMAR KARUNASHANKER JOSHI [REFERRED TO]
SURESH BABU VS. MADHU [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the order of a learned single Judge of this Court in O. P. No. 439 of 1991 concerning the ward named lakshmanan, son of the parties to this proceedings.

(2.) BY the impugned order, the learned Judge directed that the petitioner (father) will have the custody of the son. The mother of the ward has filed this appeal.

(3.) AFTER taking into consideration the entire evidence, both oral and documentary, the learned Judge held that the petitioner is entitled for custody of the minor son.

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INDIRA KUMARI Vs. B RAMAKRISHNAN

Referred Judgements :-

JUDGEMENT

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