REGENT COMPUTRONICS PVT. LTD.

R K SOOD Appellant

V/S

USHA RANI SOOD Respondents

Referred Judgements :-

PRADEEP KUMAR KAPOOR V SHAILJA KAPOOR [REFERRED TO]
GURVEEN KAUR V RANJIT SINGH SANDHU [REFERRED TO]
RAM LAL V SMT.SURINDER KAUR [REFERRED TO]
BACHAN SINGH MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. STATE OF PUNJAB:UNION OF INDIA:DELHI ADMINISTRATION:STATE OF PUNJAB:DELHI ADMINISTRATION:STATE OF HARYANA:STATE OF PUNJAB [REFERRED TO]
FITRAT RAZA KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAGWAN DASS ARORA VS. FIRST ADDITIONAL DISTRICT JUDGE RAMPUR [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
ASSISTANT COLLECTOR OF ESTATE DUTY MADRAS VS. V DEVAKI AMMAL MADRAS [REFERRED TO]
RENU JAIN VS. MAHAVIR PRASHAD JAIN [REFERRED TO]
PATEL DHARAMSHI PREMJI VS. BAI SAKAR KANJI [REFERRED TO]
ARTI CHOPRA VS. SUDHIR CHOPRA [REFERRED TO]
A. R. MUNUSWAMY RAJOO VS. HAMSA RANI [REFERRED TO]
USHA VS. SUDHIR KUMAR [REFERRED TO]

JUDGEMENT

(1.) PETITIONER Dr. R. K. Sood has assailed the order of the learned District Judge, Chandigarh dated 3. 11. 1995 in this revision petition on various grounds.

(2.) BUT the main and in fact the only argument advanced on behalf of the petitioner is that an application for grant of interim maintenance to a minor child is not maintainable under the provisions of Hindu Marriage Act. Further more it is argued in any case an application for maintenance only on behalf of a minor child cannot be maintained by the mother in whose custody the child is under Section 24 of the Hindu Marriage Act, hereinafter referred to as 'the Act'.

(3.) RECONCILIATION efforts by the Courts even failed at all stages.

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R K SOOD Vs. USHA RANI SOOD

Referred Judgements :-

JUDGEMENT

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