V.K. VASANTHA KUMARI Vs. R. SUDHAKAR
LAWS(SC)-2014-9-20
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
September 04,2014
V.K. Vasantha Kumari
Appellant
VERSUS
R. Sudhakar
Respondents
Cited Judgements :-
DIPAK BASH AND ORS. VS. SMITARANI BASH AND ORS. [LAWS(ORI)-2015-3-9] [REFERRED TO]JUDGEMENT
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(1.)Leave granted.
(2.)The instant appeal is filed by the appellant wife being not satisfied with the order of the High Court of Madras in CMA Nos.543 and 933 of 2010 and M.P. No.1 of 2010 and M.P. No.1 of 2011 in the above mentioned CMAs.
(3.)The appellant and the respondent were wife and husband. Their marriage took place in 1986. It is an unfortunate case where the relationship between the appellant and respondent ran into trouble. There are three grown up children out of the said wedlock.
(2.)The instant appeal is filed by the appellant wife being not satisfied with the order of the High Court of Madras in CMA Nos.543 and 933 of 2010 and M.P. No.1 of 2010 and M.P. No.1 of 2011 in the above mentioned CMAs.
(3.)The appellant and the respondent were wife and husband. Their marriage took place in 1986. It is an unfortunate case where the relationship between the appellant and respondent ran into trouble. There are three grown up children out of the said wedlock.
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