REGENT COMPUTRONICS PVT. LTD.

G.Ramesh Kumar Appellant

V/S

G.Pryamvada Respondents

Referred Judgements :-

GOLLINE V. GOLLINES [REFERRED TO]
WILLIAMS V. WILLAMS [REFERRED TO]
MANGAL SINGH V. SAROJ BALA [REFERRED TO]
RITA NIJHAWAN V. BALAKISHAN NIJHAWAN [REFERRED TO]
MANISH JAIN V. AKANKSHA JAIN [REFERRED TO]
SAIT TARAJEE KHIMCHAND VS. VELAMARTI SATYAM ALIAS SATTEYYA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
LIC OF INDIA VS. RAM PAL SINGH BISEN [REFERRED TO]
NEELAM KUMAR VS. DAYARANI [REFERRED TO]
BHARAT HEGDE VS. SAROJ HEGDE [REFERRED TO]
LAKSHMI AMMAL VS. ALAGIRISWAMI CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri G.Narender Raj, learned counsel for the appellant in F.C.A.No.231 of 2013 and learned counsel for the respondent in F.C.A.No.239 of 2013 and Sri V.R.Machavaram, learned counsel for the appellant in F.C.A.No.239 of 2013 and learned counsel for the respondent in F.C.A.No.231 of 2013.

(2.) The parties hereinafter are referred to as they are arrayed in F.C.A.No.231 of 2013.

(3.) Respondent-wife had filed a petition vide F.C.O.P.No.585 of 2011 under Sec. 13(1)(ia) of the Hindu Marriage Act, 1956 against the appellant-husband seeking dissolution of marriage on the ground of cruelty. According to the respondent-wife;

Click here to view full judgment.

G.RAMESH KUMAR Vs. G.PRYAMVADA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address