REGENT COMPUTRONICS PVT. LTD.

Pundlik Martandrao Yevatkar Appellant

V/S

Sau. Ujwala Respondents

Referred Judgements :-

LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
GURBUX SINGH VS. HARMINDER KAUR [REFERRED TO]
DARSHAN GUPTA VS. RADHIKA GUPTA [REFERRED TO]
M VS. R [REFERRED TO]
UTTARA PRAVEEN THOOL VS. PRAVEEN BHANUDAS THOOL [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Alleging cruelty and desertion against the wife, the appellant/husband approached to this Court by filing an appeal against the judgment and decree of restitution of conjugal rights in A-Petition No.15/2018 (Old Hindu Marriage Petition No.81/2013) and dismissal of A-Petition. No.4/2018 (Old Hindu Marriage Petition No.52/2013) filed for dissolution of marriage.

(3.) The facts of the case giving rise to the dispute are as follows:

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PUNDLIK MARTANDRAO YEVATKAR Vs. SAU. UJWALA

Referred Judgements :-

JUDGEMENT

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