REGENT COMPUTRONICS PVT. LTD.

Kamana Venkata Suresh Kumar Appellant

V/S

Kamana Anusha Respondents

Referred Judgements :-

GRANDHAM SRIDHAR V. GRANDHAM JAYAVANI [REFERRED TO]
KANCHAN DEVI VS. PROMOD KUMAR MITTAL [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
SATISH SITOLE VS. GANGA [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
MALATHI RAVI VS. B.V. RAVI [REFERRED TO]
K. SRINIVAS SHARMA VS. SMT. T. VIJAYA LAKSMI [REFERRED TO]
KALAPATAPU LAKSHMI BHARATI VS. KALAPATAPU SAI KUMAR [REFERRED TO]
RAJ TALREJA VS. KAVITA TALREJA [REFERRED TO]
RANI NARASIMHA SASTRY VS. RANI SUNEELA RANI [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the decree and judgment dtd. 7/9/2012 in O.P.No.145 of 2009 passed by the learned Senior Civil Judge, Tanuku.

(2.) The appellant herein is the husband of the respondent. He filed a petition under Sec. 13(1)(c) of the Hindu Marriage Act, seeking divorce by dissolving their marriage, dtd. 17/5/2006. For the sake of convenience, the parties herein are referred to as they are arrayed in the Trial Court.

(3.) The case of the petitioner(husband) as per the averments made in the petition before the Trial Court, in brief, is as follows:

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KAMANA VENKATA SURESH KUMAR Vs. KAMANA ANUSHA

Referred Judgements :-

JUDGEMENT

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