REGENT COMPUTRONICS PVT. LTD.

L.B. Appellant

V/S

A.B. Respondents

Referred Judgements :-

DE V. AG [REFERRED TO]
MRS MANJULA S DESHMUKH V. SURESH DESHMUKH [REFERRED TO]
PAUL KURRIEN V. PREMILA KURRIEN MJ PETITION 802/89,DT 16-8-89,GUTTAL [REFERRED TO]
KANTHY BALAVENDRAM VS. S HARRY [REFERRED TO]
VINCENT ADOLF VS. JUME BEATRICE RAMA [REFERRED TO]

JUDGEMENT

(1.) THIS petition is for a declaration that the marriage solemnised between the petitioner (wife) and the respondent (husband) under Christian rites and ceremonies is null and void on the ground that the respondent was impotent at the time of the marriage and at the time of the institution of the petition.

(2.) THE relevant facts are as follows:---

(3.) THE petition has remained uncontested.

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L B Vs. A B

Referred Judgements :-

JUDGEMENT

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