REGENT COMPUTRONICS PVT. LTD.

YAMUNABAI ANANTRAO ADHAV Appellant

V/S

ANANTRAO SHIVRAM ADHAV Respondents

Referred Judgements :-

BAI TAHIRA V. ALI HUSSAIN F CHOTHIA [REFERRED TO]
BHAGWAN DUTT VS. KAMLA DEVI [REFERRED TO]
FUZLUNBI VS. K KHADER VALI [REFERRED TO]
ZOHARA KHATOON VS. MOHAMMAD IBRAHIM [REFERRED TO]
BHANBAI MAVJI VS. KANBI KARSAN DEVRAJ [REFERRED TO]
NAURANG SINGH CHUNI SINGH VS. SAPLA DEVI [REFERRED TO]
SAVITHRAMMA VS. NRAMANARASIMHAIAH [REFERRED TO]
A P K NARAYANASWAMI REDDIAR VS. PADMANABHAN [REFERRED TO]
BAJIRAO RAGHOBA TAMBRE VS. TOLANBAI MISS [REFERRED TO]
RAJESHBAI VS. SHANTABAI [REFERRED TO]
BANSHIDHAR JHA VS. CHHABI CHATTERJEE [REFERRED TO]
BOLI NARAYAN PAWYE VS. SHIDDHESWARI MORANG, [REFERRED TO]

JUDGEMENT

(1.) This criminal revision application has come up before this Full Bench on a reference by the Division Bench (Dharmadhikari and Puranik, JJ.) since on the question involved in this application, it disagreed with the view taken by this Court in its decision by earlier Division Bench (Shah and Kanade, JJ.) in the case of (Balirao v. Tolanbai)l, 1979 Bom.C.R. 545 : 1979 Mh.LJ. 693 and thought the same required reconsideration.

(2.) The question involved, shortly, was :--- Whether a Hindu woman, whose marriage was null and void under section 11 of the Hindu Marriage Act, 1955, by reason of contravention of section 5(i) of the said Act, viz. the person with whom she had undergone a marriage had a wife living at the time of the said marriage was entitled to claim maintenance under section 125 of Code of Criminal Procedure from such a person on the basis that she was his wife.

(3.) Few basic facts, not in dispute, are :---

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YAMUNABAI ANANTRAO ADHAV Vs. ANANTRAO SHIVRAM ADHAV

Referred Judgements :-

JUDGEMENT

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