REGENT COMPUTRONICS PVT. LTD.

Adnan Chara Appellant

V/S

Farhat Adnan Respondents

Referred Judgements :-

SUSHILABAI LAXMINARAYAN MUDLIYAR VS. NIHALCHAND WAGHAJIBHAI SHAHA [REFERRED TO]
CHANDRIKA SINGH VS. RAJA VISHWANATH PRATAP SINGH [REFERRED TO]
RAMESHWAR DASS GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
JAGDISH BALWANTRAO ABHYANKAR VS. STATE OF MAHARASHTRA FB [REFERRED TO]
SUNITA SHANKAR SALVI VS. SHANKAR LAXMAN SALVI [REFERRED TO]
GAURI SHANKAR VS. RAKESH KUMAR AND ORS [REFERRED TO]

JUDGEMENT

(1.) With consent of learned counsel for the parties, heard finally at the stage of 'admission' itself.

(2.) Admit.

(3.) A very short question raised for consideration in this Second Appeal is, whether in a suit filed under Section 2 of the Dissolution of Muslim Marriages Act, 1939, the Civil Court was competent to grant the relief of maintenance and the relief in respect of matrimonial property of the spouses, for which other statutory enactments and other forums are available?

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ADNAN CHARA Vs. FARHAT ADNAN

Referred Judgements :-

JUDGEMENT

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