REGENT COMPUTRONICS PVT. LTD.

RAJ KUMARI Appellant

V/S

BISHAMBER SINGH Respondents

Referred Judgements :-

SASTRY VELAIDER ARONEGARY V. SEMBECUTTY VAIGALIE [REFERRED TO]
DWARIKA PRASAD SATPATHY VS. BIDYUT PRAVA DIXIT AND ANOTHER [REFERRED TO]
MOHABBAT ALI KHAN V. MOHD. IBRAHIM KHAN [REFERRED TO]
GOKAL CHAND VS. PARVIN KUMARI [REFERRED TO]
BHAURAO SHANKAR LOKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
S SETHURATHINAM PILLAI VS. BARBARA ALIAS DOLLY SETHURATHINAM [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
SANTOSH VS. NARESH PAL [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
CHANMUNIYA VS. VIRENDRA KUMAR SINGH KUSHWAHA [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
KAMALA AND OTHERS VS. M.R. MOHAN KUMAR [REFERRED TO]

JUDGEMENT

(1.) Petitioners have filed the present revision petition, under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (hereinafter referred to as the 'Cr.P.C') against the judgment dtd. 30/12/2020, passed by learned Sessions Judge, Family Court, Kangra at Dharamshala, District Kangra, H.P. (hereinafter referred to as the 'learned trial Court'), in case No. 31-N/IV/20/2014, titled as Raj Kumari and others vs. Bishamber Singh.

(2.) Vide judgment dtd. 30/12/2020, the learned trial Court has partly allowed the petition filed by the petitioners under Sec. 125 Cr.P.C., awarding the following relief:-

(3.) Brief facts leadings to the filing of the present petition, before this Court, may be summed up, as under:-

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RAJ KUMARI Vs. BISHAMBER SINGH

Referred Judgements :-

JUDGEMENT

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