REGENT COMPUTRONICS PVT. LTD.

SUMATHI Appellant

V/S

PALANICHAMY Respondents

Referred Judgements :-

GAJALAKSHMI V. R.SARAVANAN. [REFERRED TO]
A.JAYACHANDRA V. ANEEL KAUR. [REFERRED TO]
RAJINDER BHARDWAJ V. ANITA SHARMA. [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
CHETAN DASS VS. KAMLA DEVI [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
G V N KAMESWARA RAO VS. G JABILLI [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is focussed as against the order passed in C.M.A.No.31 of 2005 dated 28.12.2006 on the file of the Principal District Judge, Karur, confirming the order passed in H.M.O.P.No.50 of 2004 dated 29.07.2005 on the file of the Subordinate Judge, Karur.

(2.) FOR convenience sake, the parties are referred to hereunder as husband and wife.

(3.) THE trial Court framed the relevant issue and during trial, the husband examined himself as P.W.1 and Exs.A.1 to A.6 were marked and the wife examined herself as D.W.1 along with D.W.2 and no exhibits were marked on the side of the wife.

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SUMATHI Vs. PALANICHAMY

Referred Judgements :-

JUDGEMENT

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