REGENT COMPUTRONICS PVT. LTD.

M. SENTHIL KUMAR Appellant

V/S

K.S. Yasodha Respondents

Referred Judgements :-

VIJAYAPPAN NAIR V. AMMINI AMMA [REFERRED TO]
DURGA PRASANNA TRIPATHY V. ARUNDHATI TRIPATHY [REFERRED TO]
LAKSHMI PRIYA V. K.V.KRISHNAMURTHY [REFERRED TO]
M.P.NALINI V. R.KARTHIKEYAN [REFERRED TO]
VISHNU DUTT SHARMA VS. MANJU SHARMA [REFERRED TO]
NEELAM KUMAR VS. DAYARANI [REFERRED TO]
GURBUX SINGH VS. HARMINDER KAUR [REFERRED TO]
PARIMI MEHAR SESHU VS. PARIMI NAGESWARA SASTRY [REFERRED TO]
AMARENDRANATH SANYAL VS. KRISHNA SANNYAL [REFERRED TO]
DARSHAN GUPTA VS. RADHIKA GUPTA [REFERRED TO]

JUDGEMENT

(1.) Both these appeals arise out of a common fair and decretal orders dated 06.03.2015 passed by the learned Principal Judge, Family Court, Coimbatore in H.M.O.P.No.1000 of 2010 and H.M.O.P.No.1055 of 2011 (for brevity referred to as the impugned order and the Family Court respectively).

(2.) The husband, appellant- herein filed H.M.O.P.No.1000 of 2010 before the Family Court to dissolve the marriage solemnized with the respondent under Section 13(1)(i-a) of the Hindu Marriage Act, 1955.

(3.) In the aforesaid proceeding, the respondent-wife filed H.M.O.P.No.1055 of 2011 for the restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955.

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M. SENTHIL KUMAR Vs. K.S. YASODHA

Referred Judgements :-

JUDGEMENT

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