REGENT COMPUTRONICS PVT. LTD.

Ghana Kanta Kataki Appellant

V/S

Aruna Borah Respondents

Referred Judgements :-

BIPIN CHANDRA JAISINGHBAI SHAH VS. PRABHAVATI [REFERRED TO]
LACHMAN VS. MEENA [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
RAMPRASAD VS. STATE OF MAHARASHTRA [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
ARUN KUMAR YADAV VS. STATE OF U.P. THRU DIST. JUDGE [REFERRED TO]
ANJU SAHA VS. GOBINDA SAHA [REFERRED TO]
MALATHI RAVI VS. B.V. RAVI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D.C.K. Hazarika, learned counsel for the appellant and Mr. G. Chou-dhury, learned counsel for the respondent.

(2.) In this appeal, under Sec. 28 of the Hindu Marriage Act, 1955, the appellant has put to challenge the correctness or otherwise of the Judgment and Decree, dt. 11/3/2019, passed by the learned Additional District Judge (FTC), Sonitpur ('trial court', for short), in Title Suit (M) No. 47/2016.

(3.) It is to be noted here that vide impugned Judgment and Decree, dtd. 11/3/2019, the learned trial court had dismissed the suit filed by the present appellant for dissolving his marriage with the respondent herein by way of a decree of divorce.

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GHANA KANTA KATAKI Vs. ARUNA BORAH

Referred Judgements :-

JUDGEMENT

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