REGENT COMPUTRONICS PVT. LTD.

A. Raja Sundari Appellant

V/S

SURESH KUMAR Respondents

Referred Judgements :-

HARJEET SINGH V/S. GUDDI'S [REFERRED TO]
UNION OF INDIA V/S. CAVALIER SHIPPING COMPANY,MADRAS AND ANOTHER [REFERRED TO]
SMT. SHIMLA DEVI V/S. V. KIRAN KUMAR'S CASE [REFERRED TO]
JHARNA RANI GHOSH ALIAS JHARNA GHOSH V/S. PRABIR KUMAR GHOSH [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
LILA GUPTA VS. LAXMI NARAIN [REFERRED TO]
LOKESHWARI VS. SRINIVASA RAO [REFERRED TO]
VIJAYALAKSHMI VS. KANNAPPAN [REFERRED TO]
SURENDRA KUMAR VS. KIRAN DEVI [REFERRED TO]

JUDGEMENT

(1.) "For want of a nail, the shoe was lost

(2.) The following issues have been raised by the revision petitioner in this case:-

(3.) In order to decide these issues, the path traveled by this case, as is evident from the dates and events, are relevant. These dates and events, as furnished by the learned counsel for the revision petitioner/wife, is a tell-tale of the procrastinating attitude of the wife. <FRM>JUDGEMENT_165_LAWS(MAD)3_2016.html</FRM>

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A. RAJA SUNDARI Vs. SURESH KUMAR

Referred Judgements :-

JUDGEMENT

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