REGENT COMPUTRONICS PVT. LTD.

Atheesh Sanka Appellant

V/S

Sanka (Mamidi) Lakshmi Renuka Respondents

Referred Judgements :-

ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
THRITY HOSHIE DOLIKUKA VS. HOSHIAM SHAVAKSHA DOLIKUKA [REFERRED TO]
V RAVI CHANDRAN VS. UNION OF INDIA [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
HARIHAR PERSHAD JAISWAL VS. SURESH JAISWAL [REFERRED TO]
K C SASHIDHAR VS. ROOPA [REFERRED TO]
ROXANN SHARMA VS. ARUN SHARMA [REFERRED TO]
SALINI VS. UMASANKARAN [REFERRED TO]
SOBHAN KODALI VS. LAHARI SAKHAMURI [REFERRED TO]
LAHARI SAKHAMURI VS. SOBHAN KODALI [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Order and decree dtd. 1/8/2022 passed by the IV Additional District Court, Kakinada in Guardian O.P.No.61 of 2019.

(2.) The appellant herein is the husband/respondent. For the sake of convenience, the parties herein are referred to as they are arrayed before the trial Court.

(3.) The respondent herein/wife filed a petition under Sec. 7 and 25 of Guardian and Wards Act and Sec. 6 of Hindu Minority and Guardianship Act, before the trial court against her husband/appellant herein, seeking custody of their minor child by name Akshaya.

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ATHEESH SANKA Vs. SANKA (MAMIDI) LAKSHMI RENUKA

Referred Judgements :-

JUDGEMENT

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