REGENT COMPUTRONICS PVT. LTD.

J Muthu Krishnan Appellant

V/S

G Radhika Respondents

Referred Judgements :-

V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
G V N KAMESWARA RAO VS. G JABILLI [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
MONINDARPALSINHA N KOCHAR VS. JYOTINDER KAUR MOHINDARPAL N KOCHAR [REFERRED TO]
A VISWANATHAN VS. G LAKSHMI ALIAS SEETHA [REFERRED TO]
U SREE VS. U SRINIVAS [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
VIDHYA VISWANATHAN VS. KARTIK BALAKRISHNAN [REFERRED TO]
NARENDRA VS. K. MEENA [REFERRED TO]
RAJ TALREJA VS. KAVITA TALREJA [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful husband before both the Courts below has filed the present Civil Miscellaneous Second Appeal, seeking to set aside the judgment and decree made in H.M.C.M.A.No.12 of 2013 dated 27.07.2015, on the file of the learned III Additional District Judge, Tirunelveli, confirming the judgment and decree made in H.M.O.P.No.5 of 2011, dated 30.04.2013, on the file of the learned Subordinate Judge, Valliyoor.

(2.) In the petition in H.M.O.P.No.5 of 2011 filed by the appellant, under Sections 13(1)(i-a) and 13(1)(i-b) of Hindu Marriage Act, 1955, before the Subordinate Judge, Valliyoor, the following are stated:

(3.) In the counter statement filed by the respondent in HMOP.No.5 of 201, the following are stated:

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J MUTHU KRISHNAN Vs. G RADHIKA

Referred Judgements :-

JUDGEMENT

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