REGENT COMPUTRONICS PVT. LTD.

Shivesh Kumar Jha Appellant

V/S

Meenu Jha Respondents

Referred Judgements :-

R.V. JACKSON [REFERRED TO]
LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED TO]
SUMAN SINGH VS. SANJAY SINGH [REFERRED TO]
DEBANANDA TAMULI VS. SMT. KAKUMONI KATAKY [REFERRED TO]

JUDGEMENT

(1.) Both the appeals have been directed to be listed together and as such, are being taken up together.

(2.) The appeal being F.A. No.70 of 2023 preferred by the appellant- husband against the decree passed on an application filed under Sec. 9 of the Hindu Marriage Act, 1955.

(3.) The appeal being F.A. No.135 of 2023 has also been filed by the husband against the denial of the prayer for dissolution of marriage on the ground of 'desertion'.

Click here to view full judgment.

SHIVESH KUMAR JHA Vs. MEENU JHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address