REGENT COMPUTRONICS PVT. LTD.

Sidharth Bhagavathula Appellant

V/S

Surekha Ponkam Respondents

Referred Judgements :-

RUSSELL VS. RUSSEL [REFERRED TO]
RAKESH RAMAN VS. KAVITHA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
SATISH SITOLE VS. GANGA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant-husband aggrieved by the order passed by the learned VI Additional District and Sessions Judge Cum Family Court, Ranga Reddy District at Kukatpally, dtd. 31/1/2025 in F.C.O.P.No.448 of 2020.

(2.) Appellant is the petitioner-husband and respondent is the wife.

(3.) Appellant has filed FCOP No.448 of 2020 under Sec. 13 (1) (ia) of Hindu Marriage Act, 1955 against the respondent to dissolve the marriage performed on 19/10/2012 on the ground of cruelty.

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SIDHARTH BHAGAVATHULA Vs. SUREKHA PONKAM

Referred Judgements :-

JUDGEMENT

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