REGENT COMPUTRONICS PVT. LTD.

Dhulipala Rajyalakshmi Appellant

V/S

Dhulipala Venkata Subramanya Respondents

Referred Judgements :-

CHETAN DASS VS. KAMLA DEVI [REFERRED TO]
ADHYATMA BHATTAR ALWAR VS. ADHYATMA BHATTAR SRI DEVI [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SHYAM LAL VS. LEELAWATI [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
SANTHINI VS. VIJAYA VENKETESH [REFERRED TO]
DEBANANDA TAMULI VS. SMT. KAKUMONI KATAKY [REFERRED TO]
NIRMAL SINGH PANESAR VS. PARAMJIT KAUR PANESAR [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant-wife aggrieved by the order passed by the learned I Additional Family Court Judge, at Hyderabad, in O.P.No.161 of 2019, dtd. 30/1/2024.

(2.) Parties will be herein after referred to as appellant-wife and respondent-husband.

(3.) Respondent-husband has filed O.P. against his wife under Sec. 13 (1) (ia) and (ib) of Hindu Marriage Act, 1955 with a prayer to dissolve his marriage which took place on 4/5/1980 at Venkateswara Vignana Mandir, Guntur.

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DHULIPALA RAJYALAKSHMI Vs. DHULIPALA VENKATA SUBRAMANYA

Referred Judgements :-

JUDGEMENT

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