REGENT COMPUTRONICS PVT. LTD.

S Sridevi Appellant

V/S

T RAJASUBRAMANIAN Respondents

Referred Judgements :-

R. MALLIKA V. R. RAJAGOPAL [REFERRED TO]
P C PURUSHOTHAMA REDDIAR VS. S PERUMAL [REFERRED TO]
CHETAN DASS VS. KAMLA DEVI [REFERRED TO]
SHYAM SUNDER KOHLI VS. SUSHMA KOHLI alias SATYA DEVI [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
KALPANA VS. SURENDRA NATH [REFERRED TO]
KAMAL KUMAR VS. KALYANI [REFERRED TO]
L HEMALATHA VS. N P JAYAKUMAR [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 28.09.2007 passed by the Family Court, Madurai in H.M.O.P. No. 352 of 2006 resultantly allowing the petition filed by the respondent/petitioner.

(2.) Dissatisfied with the order passed by the Family Court, Madurai dated 28.09.2007 in H.M.O.P. No. 352 of 2006, the appellant/respondent (wife) has projected this appeal before this Court.

(3.) The essential facts of the case that are necessary for disposal of the appeal are as below:

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S SRIDEVI Vs. T RAJASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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