REGENT COMPUTRONICS PVT. LTD.

P. Sumana Appellant

V/S

P. V. Niranjan Kumar Reddy Respondents

Referred Judgements :-

S. HANUMANTHA RAO V. S.RAMANI [REFERRED TO]
VIDHYA VISWANATHAN V. KARTIK BALAKRISHNAN [REFERRED TO]
VINOD KUMAR SUBBIAH V. SARASWATHI PALANIAPPAN [REFERRED TO]
G V N KAMESWARA RAO VS. G JABILLI [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
KESHAORAO KRISHNAJI LONDHE VS. NISHA KESHAORAO LONDHE [REFERRED TO]
KALAPATAPU LAKSHMI BHARATI VS. KALAPATAPU SAI KUMAR [REFERRED TO]

JUDGEMENT

(1.) The present Appeal came to be filed assailing the Order dtd. 22/1/2008 passed in H.M.O.P. No. 111 of 2003 on the file of V Additional District Judge, Tirupati, wherein, the application filed by the Respondent/Husband herein seeking divorce on the ground of cruelty was allowed.

(2.) The facts, in the O.P., are as under:

(3.) (i) The Appellant No.1/Wife filed counter denying the averments made in the O.P. Though she admits existence of some disputes, but, however, after reconciliation, she joined the Respondent/Husband at U.S.A. She also filed additional counter.

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P. SUMANA Vs. P. V. NIRANJAN KUMAR REDDY

Referred Judgements :-

JUDGEMENT

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