REGENT COMPUTRONICS PVT. LTD.

Gokul Yashwant Gopnarayan Appellant

V/S

Sangeeta Gokul Gopnarayan Respondents

Referred Judgements :-

RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
N JAYALAKSHMI AMMAL VS. R GOPALA PATHAR [REFERRED TO]
L I C OF INDIA VS. ANURADHA [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
BAJIRAO RAGHOBA TAMBRE VS. TOLANBAI MISS [REFERRED TO]
INDU NIMBA PAWAR VS. SUMANBAI KADU PAWAR [REFERRED TO]
ATMARAM S O TUKARAM SURADKAR VS. SAU TRIVENIBAI ATMARAM SURADKAR [REFERRED TO]
BHANUMATI DAYARAM MHATRE VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) The petitioner is challenging the judgment and order dtd. 27/08/2018 passed by the 3rd Additional Sessions Judge, Akola, in Criminal Revision No.97/2019 and the judgment and order dtd. 25/04/2016 passed by the Judicial Magistrate First Class, Murtizapur, in Criminal Case No.216/2010, wherein the maintenance of Rs.4,000.00 per month under Sec. 125 of the Code of Criminal Procedure, 1973, was granted to the respondent-wife herein.

(3.) Brief facts of the case are that:

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GOKUL YASHWANT GOPNARAYAN Vs. SANGEETA GOKUL GOPNARAYAN

Referred Judgements :-

JUDGEMENT

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