REGENT COMPUTRONICS PVT. LTD.

SHASHI PRABHA Appellant

V/S

Rakesh Babu Sachan Respondents

Referred Judgements :-

SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Qazi Vakil Ahmad, learned counsel for the appellant and Sri Kuldeep Singh, learned counsel for the respondent.

(2.) Present appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from judgment and order dtd. 31/7/2015 passed by the Principal Judge, Family Court, Kanpur Dehat in Case No.12 of 2003 (Rakesh Babu Sachan v. Smt. Shashi Prabha), whereby the marriage between the parties had been dissolved.

(3.) The marriage between the parties was solemnised on 7/3/1992. A male child was born to the parties on 4/1/1993. He would be about 31 years of age today. He is disclosed to be a practising MBBS doctor.

Click here to view full judgment.

SHASHI PRABHA Vs. RAKESH BABU SACHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address