REGENT COMPUTRONICS PVT. LTD.

Mohit Saxena Appellant

V/S

PRATIBHA SAXENA Respondents

Referred Judgements :-

N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
J M D ALLOYS LIMITED VS. BIHAR STATE ELECTRICITY BOARD [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 Shri Ramendra Asthana, learned counsel for the appellant and Shri Sanjay Singh, holding brief of Shri Amrendra Nath Rai, learned counsel for the respondent.

(2.) The present appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from the judgment and order dtd. 31/8/2015 passed by the Principal Judge, Family Court, Shahjahanpur in O.S. No.1098 of 2014 (Mohit Saxena Vs. Smt. Pratibha Saxena). By that order the learned court below has dismissed the divorce suit instituted by the appellant on the ground of cruelty and desertion. In the present appeal ground of irretrievable breakdown of marriage has also been pressed.

(3.) By earlier order, we referred the matter to the Mediation Centre. Mediation has failed. Paperbook has been dispensed. Accordingly, the matter has been proceeded.

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MOHIT SAXENA Vs. PRATIBHA SAXENA

Referred Judgements :-

JUDGEMENT

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