REGENT COMPUTRONICS PVT. LTD.

Hemavati Appellant

V/S

PURAN CHAND Respondents

Referred Judgements :-

CHANDERKALA TRIVEDI VS. S P TRIVEDI [REFERRED]
V BHAGAT VS. D BHAGAT MRS [REFERRED]
SHAKUNTLA KUMARI VS. OM PRAKASH GHAI [REFERRED]
SAVITRI BALCHANDANI VS. MULCHAND BALCHANDANI [REFERRED]
PUSHPA DATT MISHRA VS. ARCHANA MISHRA ALIAS PREMVATI CHOUBEY [REFERRED]
ROOPA REDDY VS. PRABHAKAR REDDY [REFERRED]
SANTANA BANERJEE VS. SACHINDRA NATH BANERJEE [REFERRED]
KESHAORAO KRISHNAJI LONDHE VS. NISHA KESHAORAO LONDHE [REFERRED]
JAISHREE MOHAN OTAVNEKAR VS. MOHAN GOVIND OTAVNEKAR [REFERRED]
P K VIJAYAPPAN NAIR VS. J AMMINI AMMA [REFERRED]

JUDGEMENT

(1.) This first appeal arises out of the judgment of learned Additional District Judge, Kullu, dated 17th January, 1997.

(2.) Hemavati Appellant, hereinafter referred to as "wife", was married to Puran Chand Respondent, hereinafter referred to as "husband" in the year 1982 at Mandi according to Hindu rites. Two children were born out of the wed lock.

(3.) On October 11, 1995 wife filed a petition under Section 13 of the Hindu Marriage Act, 1956 ("the Act" for short)for a decree of divorce, on the ground of cruelty.

Click here to view full judgment.

HEMAVATI Vs. PURAN CHAND

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address