REGENT COMPUTRONICS PVT. LTD.

MASTER LEONARD MARK HILLARIO SEBY HILLARIO Appellant

V/S

SEBY HILLARIO Respondents

Referred Judgements :-

PATHUMMA VS. MUHAMMAD [REFERRED TO]
BAKULABAI VS. GANGARAM [REFERRED TO]
DEB NARAYAN HALDER VS. ANUSHREE HALDER [REFERRED TO]
KH.NINGOL IBETOMBI DEVI AND ANR. V. DR. PUKHARAMBAM IBOMCHA. [REFERRED TO]
ANANDIBAI DATTAJIRAO PATIL VS. DATTAJIRAO DHONDIRAM PATIL [REFERRED TO]
SAU RANJANA SHIVAJI RAKHPASARE VS. SHIVAJI BAPU RAKHPASARE [REFERRED TO]
ZULFIKAR ALI VS. STATE OF GOA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel on behalf of both the parties.

(2.) Admit. By consent heard forthwith.

(3.) This revision petition is directed against order dated 11. 10. 2006 of the learned Sessions Judge, Margao, by which, the learned Sessions Judge allowed the revision filed by the respondent herein and dismissed the application for maintenance filed on behalf of the applicant.

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LEONARD MARK HILLARIO Vs. SEBY HILLARIO

Referred Judgements :-

JUDGEMENT

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