REGENT COMPUTRONICS PVT. LTD.

Husna Parveen Appellant

V/S

RASHID AHMAD Respondents

Referred Judgements :-

WASU RAM V/S. R.L. SETHI [REFERRED TO]
HARIHAR BANERJI AND OTHERS V/S. RAMSHASHI ROY AND OTHERS [REFERRED TO]
UNION OF INDIA V/S. MOHD. NIZAM [REFERRED TO]
RASUL BAKHSH V/S. MR. BHOLAN [REFERRED TO]
HARCHARAN SINGH VS. SHIVRANI [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
SHAMIM ARA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BASANT SINGH VS. ROMAN CATHOLIC MISSION [REFERRED TO]
JHABUL RAM VS. DISTRICT JUDGE BALLIA [REFERRED TO]
SYED JAMALUDDIN VS. VALIAN BEE [REFERRED TO]
AHMAD KASIM MOLLA VS. KHATUN BIBI [REFERRED TO]
BACHCHOO V/S. BISMILLAH [REFERRED TO]

JUDGEMENT

(1.) This appeal under Section 19 of Family Court Act, 1984 (hereinafter referred to as "Act,1984") has arisen from judgement and decree dated 13th September, 2005 passed by Principal Judge, Family Court, Moradabad in Matrimonial Case No. 365 of 2002, making a declaratory decree that in view of divorce given by plaintiff to the defendant, she is no more wife of the plaintiff.

(2.) This is defendant's appeal who is aggrieved by the aforesaid judgement and decree.

(3.) The brief facts giving rise to this appeal are as under:

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HUSNA PARVEEN Vs. RASHID AHMAD

Referred Judgements :-

JUDGEMENT

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