REGENT COMPUTRONICS PVT. LTD.

SEEPANA RAJESWARI Appellant

V/S

SEEPANA RAJA RAO Respondents

Referred Judgements :-

RAVI KUMAR V. JULMIDEVI [REFERRED TO]
BIPINCHANDRA JAISINGHBAI SHAH VS. PRABBAVATI [REFERRED TO]
LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
S HANUMANTHA RAO VS. S RAMANI [REFERRED TO]
ADHYATMA BHATTAR ALWAR VS. ADHYATMA BHATTAR SRI DEVI [REFERRED TO]
Y ANJANEYULU VS. ANDHRA BANK [REFERRED TO]
B SRINIVASULU ALIAS SRIVIVASACHARI VS. VEENA KUMARI ALIAS LATHASREE [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the order and Decree dated 16.09.2005 passed in M.O.P.No. 8 of 2003 by the Senior Civil Judge, Rajam, Srikakulam District, the present Civil Miscellaneous Appeal is filed.

(2.) Appellant herein is the respondent-wife and the respondent herein is the petitioner-husband in M.O.P.No. 8 of 2003.

(3.) For brevity and for better understanding, the parties as arrayed in the Lower Court are similarly arrayed in the present appeal.

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SEEPANA RAJESWARI Vs. SEEPANA RAJA RAO

Referred Judgements :-

JUDGEMENT

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