REGENT COMPUTRONICS PVT. LTD.

BIRO Appellant

V/S

BEHARI LAL Respondents

Referred Judgements :-

BAYANNA V. DEVAMMA [REFERRED TO]
SUKRULLA FAKIR V. FATMA [REFERRED TO]
GUNNI V. BABU LAL [REFERRED TO]
PULLAMMA V. K. JHATALINGAM [REFERRED TO]
P.AMALDOSS V. MRS,KAMALA ARAALDOSS [REFERRED TO]
KIRPAL SINGH V. MT. SANTI [REFERRED TO]
BANARSL BAI V. GHISOOLAL [REFERRED TO]
BRAJESWARIAMMA VS. K MVISWANATH [REFERRED TO]

JUDGEMENT

(1.) THIS is a reference by the Additional Sessions Judge of Jammu arising out of an application for maintenance filed by Mst. Biro before the Munsiff Magistrate First Class, Jammu.

(2.) THE reference was heard in the first instance by Hon'ble the Chief Justice sitting singly ;and in view of the important question of law involved in the case, it has been referred to the Division Bench for hearing.

(3.) THE reference has been made by the Additional Sessions Judge for setting aside the order of the Munsiff Magistrate dated 20-8-1957 by which he had dismissed the application of Mst. Biro for maintenance.

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MST BIRO Vs. BEHARI LAL

Referred Judgements :-

JUDGEMENT

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