REGENT COMPUTRONICS PVT. LTD.

Santosh Shetty Appellant

V/S

Ameeta Shetty Respondents

Referred Judgements :-

MALATHI RAVI,M.D. VS. B.V. RAVI,M.D [REFERRED TO]
CHAND DHAWAN VS. JAWAHARLAL DHAWAN [REFERRED TO]
G V N KAMESWARA RAO VS. G JABILLI [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
GEETA JAGDISH MANGTANI VS. JAGDISH MANGTANI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
K.SRINIVAS VS. K.SUNITA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned senior counsel for the Appellant and the Respondent in-person.

(2.) The matter was closed for orders on 23.01.2020, permission was granted to both the parties to file their written submissions, if any, pursuant to which, both the parties have filed their written submissions in the Registry on 21.02.2020.

(3.) By this Family Court Appeal, the Appellant challenges the judgment and decree dated 25.11.2013 filed by the Family Court, Mumbai at Bandra in Petition No.A- 2330/2007 dismissing the Appellant's petition u/s.13(1) (ia)(ib) of the Hindu Marriage Act, 1955 on the ground of cruelty and desertion.

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SANTOSH SHETTY Vs. AMEETA SHETTY

Referred Judgements :-

JUDGEMENT

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