REGENT COMPUTRONICS PVT. LTD.

M. Sarfudeen And Ors. Appellant

V/S

Ushaman Ali Respondents

Referred Judgements :-

JAI PRAKASH KHADRIA SMT MEERA AGARWALLA BANSAL VS. SHYAM SUNDER AGARWALLA [REFERRED TO]
R V SRINATH PRASAD VS. NANDAMURI JAYAKRISHNA [REFERRED TO]
SALAMAT ALI VS. MAJJO BEGUM [REFERRED TO]
MOHD YUNUS VS. SHAMSHAD BANO [REFERRED TO]
MOHAMMAD JAMEEL AHMED ANSARI VS. ISHRATH SAJEEDA [REFERRED TO]
ZYNAB BI ALIAS BIBIJAN VS. MOHAMMAD GHOUSE MOHIDEEN [REFERRED TO]
BREJENDRA NARAYAN GANGULY VS. CHINTA HARAN SARKAR [REFERRED TO]
CHAKKI VS. AYYAPPAN [REFERRED TO]
SAROJAM VS. S VIJAYAKRISHNAN NAIR [REFERRED TO]
KANNADI SERVICE COOPERATIVE BANK LTD VS. VISWANATHAN [REFERRED TO]
MERLIN THOMAS VS. C S THOMAS [REFERRED TO]
POOLAKKAL AYISAKUTTY VS. PARAT ABDUL SAMAD [REFERRED TO]
RAFIQ VS. BASHIRAN [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against order passed in GWOP. No. 19 of 2014 on the file of the II Additional District Judge, Tirchirappalli, dated 30.04.2015.

(2.) The appellants are respondents and the respondent is petitioner in GWOP. No. 19 of 2014.

(3.) The respondent filed said GWOP for custody of minor son Ashwaq. The first appellant is father in law of respondent and the second appellant is brother in law, son of first appellant, and the third appellant is wife of second appellant. The respondent is father and natural guardian of minor son.

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M. SARFUDEEN AND ORS. Vs. USHAMAN ALI

Referred Judgements :-

JUDGEMENT

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