REGENT COMPUTRONICS PVT. LTD.

SUNDER DEVI Appellant

V/S

PREM KUMAR Respondents

Referred Judgements :-

K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
SUSHMA TAYA VS. ARVIND [REFERRED TO]
CHANDERKALA TRIVEDI VS. S P TRIVEDI [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
IMLESH VS. AMIT [REFERRED TO]

JUDGEMENT

(1.) For the reasons mentioned in the application, delay of 30 days in filing of the appeal is condoned.

(2.) The application stands allowed,FAONo. M-347-2018

(3.) The present appeal has been filed against the judgment and decree dtd. 25/9/2018 passed by learned District Judge, Additional Family court,Hisar, vide which petition filed under Sec. 13 of the Hindu Marriage Act, 1955 (for short 'Act 1955') by the respondent-husband has been allowed.

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SUNDER DEVI Vs. PREM KUMAR

Referred Judgements :-

JUDGEMENT

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