REGENT COMPUTRONICS PVT. LTD.

Vinoj Kumar Appellant

V/S

PUSHPA DEVI Respondents

Referred Judgements :-

LACHMAN UTTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED]
DHARAM DEV MALIK VS. SMT. RAJ RANI [REFERRED]
RAJINDER KUMARI VS. PADAM PARKASH [REFERRED]
NEELAM KUMAR VS. DAYARANI [REFERRED]
SHOBA RANI VS. MADHUKAR REDDI [REFERRED]
CHANDRAKALA MENON VS. VIPIN MENON CAPT [REFERRED]
V BHAGAT VS. D BHAGAT MRS [REFERRED]
SANDHYA RANI VS. KALYANRAM NARAYANAM [REFERRED]
KANCHAN DEVI VS. PROMOD KUMAR MITTAL [REFERRED]
MADHURI MEHTA VS. MEET VERMA [REFERRED]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED]
HARPIT SINGH ANAND VS. STATE OF WEST BENGAL [REFERRED]
SWATI VERMA VS. RAJAN VERMA [REFERRED]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED]
VISHNU DUTT SHARMA VS. MANJU SHARMA [REFERRED]

JUDGEMENT

(1.) Noticeably, appellant was directed to pay a sum of Rs. 5,000/- per month to the respondent as maintenance pendente lite which order has yet not been complied with.

(2.) Appellant-husband has filed the instant appeal, assailing the judgment dated 15.1.2013 passed by Additional District Judge, Fast Track Court, Hamirpur, H.P. in HMA Petition No.42 of 2009, titled as Vinoj Kumar vs. Smt. Pushpa Devi. The Court below dismissed the appellant's petition filed under Section 13(1)(ia)(ib) seeking dissolution of his marriage.

(3.) Divorce is sought on the ground of cruelty and desertion. Appellant-husband alleged that his wife (respondent herein) is in a habit of leaving the matrimonial home without any justifiable cause. Also, she is short tempered and headstrong.

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VINOJ KUMAR Vs. PUSHPA DEVI

Referred Judgements :-

JUDGEMENT

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