REGENT COMPUTRONICS PVT. LTD.

PADALA KANIKI REDDY Appellant

V/S

Padala Sridevi Respondent Respondents

Referred Judgements :-

GEORGE SWAMIDOSS JOSEPH V. SUNDARI EDWARD [REFERRED TO]
BIRENDRA KUMAR V. HEMALATA BISWAS [REFERRED TO]
GOUTAM KUNDU VS. STATE OF WEST BENGAL [REFERRED TO]
SHARDA VS. DHARMPAL [REFERRED TO]
BIPINCHANDRA SHANTILAL BHATT VS. MADHURIBEN B BHATT [REFERRED TO]
PULAVARTHI SREERAMAMURTHI VS. PULAVARTHI LAKSHMIKANTHAM [REFERRED TO]
G VENKATANARAYANA VS. KARUPATI LAXMI DEVI [REFERRED TO]
REVAMMA VS. SHANTHAPPA [REFERRED TO]
ARUN KUMAR PATRA VS. SUDHANSU BALA PATRA [REFERRED TO]
RM PM RANGANATHAN CHETTIAR VS. CHINNA LAKSHMI ACHI [REFERRED TO]
KRISHNAMURTHI AIYAR VS. GOVINDASWAMI PILLAI [REFERRED TO]
M VENKATACHALAPATHY VS. SAROJA ALIAS THANGAMMAL [REFERRED TO]
NINGAMMA VS. CHIKKAIAH [REFERRED TO]
P A ANBU ANANDAN VS. D SIVAKUMARI [REFERRED TO]
SHANTI DEVI VS. RAM NATH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri A. Veera Swamy, the learned counsel representing the revision petitioner and Sri Kunareddy Anji Reddy, the learned counsel representing the respondent.

(2.) This revision petition is filed as against an order dated 23-09 2005 made in I.A.No.944 of 2005 in O.P.No.104 of 2001 on the file of the Senior Civil Judge, Tanuku. The revision petitioner is the husband of the respondent.

(3.) This is a matrimonial dispute. For the purpose of convenience, the parties herein after would be referred to as wife and husband only.

Click here to view full judgment.

PADALA KANIKI REDDY Vs. PADALA SRIDEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address