REGENT COMPUTRONICS PVT. LTD.

RUPA ASHOK HURRA Appellant

V/S

Ashok G Hurra Respondents

Referred Judgements :-

K. KRISHNAMURTHY RAO V. KAMALAKSHI [REFERRED TO]
SURESHTA DEVI VS. OM PRAKASH [REFERRED TO]
CHANDRAKALA MENON VS. VIPIN MENON CAPT [REFERRED TO]
CHANDERKALA TRIVEDI VS. S P TRIVEDI [FOLLOWED .]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
PRAKASHCHANDSHARMA VS. VIMLESH [REFERRED TO]
ROMESH CHANDER VS. SAVITRI [REFERRED TO]
ASHOK GOVINDRAM HURRA VS. RUPA ASHOK HURRA [REVERSED]
K I MOHANAN VS. JEEJABAI [REFERRED TO]
KRISHNA KHETARPAL VS. SATISH LAL [REFERRED TO]
HARCHARAN KAUR VS. NACHHATTAR SINGH [REFERRED TO]
SANTOSH KUMARI VS. VIRENDRA KUMAR [REFERRED TO]

JUDGEMENT

(1.) . This Letters Patent Appeal is preferred by original petitioner No. 2 in the Hindu Marriage Petition and original respondent in the Civil Appeal, being aggrieved by the judgment and order passed by the learned single Judge (Coram : S. D. Shah, J.) on 15-3-1996 in Civil Appeal No. 1070 of 1987 (Reported in 1996(2) GLR 650).

(2.) . Without passing the formal order of "admission", we have heard the matter as if it is admitted. We have given full opportunity to the learned Advocates appearing for the parties to make their submissions as if the appeal is finally heard.

(3.) . Facts leading to the filing of the present L.P.A. succinctly stated, are as under :-

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RUPA ASHOK HURRA Vs. ASHOK G HURRA

Referred Judgements :-

JUDGEMENT

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