REGENT COMPUTRONICS PVT. LTD.

Priyanka Sahi Appellant

V/S

Siddarth Rao Respondents

Referred Judgements :-

MANISH JAIN VS. AKANKSHA JAIN [REFERRED TO]
M.S. NARAYANAGOUDA V. GIRIJAMMA [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
JASBIR KAUR SEHGAL VS. DISTRICT JUDGE DEHRADUN [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
DURGA PRASANNA TRIPATHY VS. ARUNDHATI TRIPATHY [REFERRED TO]
SUJATA UDAY PATIL VS. UDAY MADHUKAR PATIL [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
VINNY PARMVIR PARMAR VS. PARMVIR PARMAR [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
CHANDER PARKASH BODH RAJ VS. SHILA RANI [REFERRED TO]
BHARAT HEGDE VS. SAROJ HEGDE [REFERRED TO]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED TO]
U. SREE VS. U. SRINIVAS [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
SUNITA KACHWAHA VS. ANIL KACHWAHA [REFERRED TO]
SHAMIMA FAROOQUI VS. SHAHID KHAN [REFERRED TO]
VIPUL LAKHANPAL VS. POOJA SHARMA [REFERRED TO]
P. SURESH VS. S. DEEPA AND ORS. [REFERRED TO]
SHAILJA & ANR. VS. KHOBBANNA [REFERRED TO]
REEMA SALKAN VS. SUMER SINGH SALKAN [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]
JOYDEEP MAJUMDAR VS. BHARTI JAISWAL MAJUMDAR [REFERRED TO]

JUDGEMENT

(1.) Both the appeals have been preferred under sec. 19(1) of the Family Courts Act, 1984.

(2.) Since both the appeals arise out of the common judgment dtd. 16/2/2017 passed by the Principal Judge, Family Court, Garhwa in Original M.M.Suit No. 68 of 2016, as such, both the appeals have been tagged together and taken up together for analogous hearing and are being disposed of by this common order.

(3.) F.A. No. 213 of 2019 has been filed by the petitioner/appellant-wife against part of the judgment dtd. 16/2/2017 and decree dtd. 6/3/2017 passed by the learned Principal Judge, Family Court, Garhwa in Original M.M.Suit No. 68 of 2016whereby and whereunder the Learned Family Court while allowing the petition filed under Sec. 12(1) (C) of Hindu Marriage Act, 1955 by appellant/petitioner/wife has granted Rs..00.0030,00,000.00(Thirty Lakh) as permanent alimony to appellant and herein the amount of alimony has been challenged on the ground of miscalculation.

Click here to view full judgment.

PRIYANKA SAHI Vs. SIDDARTH RAO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address