REGENT COMPUTRONICS PVT. LTD.

V.Anandkumar Appellant

V/S

M.Viswa Bharathi Respondents

Referred Judgements :-

CHALLAMMA VS. TILAGA [REFERRED TO]
S P S BALASUBRAMANYAM VS. SURUTTAYAN ALIAS ANDALI PADAYACHI [REFERRED TO]
GOKAL CHAND V. PARVIN KUMARI ALIAS USHA RANI [REFERRED TO]
MADAN MOHAN SINGH VS. RAJNI KANT [REFERRED TO]
SYED AMANULLAH HUSSAIN DIED VS. RAJAMMA DIED [REFERRED TO]
MOHABBAT ALI KHAN V. MOHD. IBRAHIM KHAN [REFERRED TO]
RANGANATH PARMESHWAR PANDITRAO MALI VS. EKNATH GAJANAN KULKARNI [REFERRED TO]
SOBHA HYMAVATHI DEVI VS. SETTI GANGADHARA SWAMY [REFERRED TO]
TULSA VS. DURGHATIYA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri A.Suryanarayana, learned counsel appearing for the appellant and Sri K.S.Murthy, learned Senior Counsel appearing for the respondent.

(2.) The lis involved in all the three appeals and parties are one and the same, therefore, they were heard together and decided by way of this common judgment.

(3.) Feeling aggrieved and dissatisfied with the common order and decree dtd. 16/3/2011 passed in O.S.No.167 of 2002, O.P.No.1246 of 2010 (O.S. No.13 of 1999) and O.P.No.1248 of 2010 (O.P.No.182 of 1998) by the Judge, Additional Family Court, Hyderabad, the appellant/husband preferred these appeals against the respondent/wife and children as follows:

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V.ANANDKUMAR Vs. M.VISWA BHARATHI

Referred Judgements :-

JUDGEMENT

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