VIJAY KUMAR TICKOO AND ANR. Vs. SMT. ARCHANA TICKOO
LAWS(SC)-1986-1-39
SUPREME COURT OF INDIA
Decided on January 22,1986

Vijay Kumar Tickoo And Anr. Appellant
VERSUS
Smt. Archana Tickoo Respondents

JUDGEMENT

- (1.) It is stated before us by the learned counsel appearing for the appellants that he has brought to this Court eight containers containing the streedhan articles belonging to the respondent wife. The containers will be opened by the Court Master Shri R.N. Verma at 3.00 P.M. today in a room to be allotted for that purpose by the Registrar of this Court in the presence of counsel on both sides and Shri R.N. Verma will prepare an inventory of the articles contained in those containers. The inventory will be placed before us tomorrow morning. It is stated that one set of keys of the trunks and suit cases is with the respondent (wife) and the counsel for the respondent will make them available to Shri R.N. Verma. After the inventory is prepared the articles contained in all the eight containers will be handed over by Shri R.N. Verma to the learned counsel for the respondent. This case will be posted before us tomorrow morning as the first item in the miscellaneous list and the inventory will be produced before us at that time. The remuneration of Shri R.N. Verma which we fix at Rs. 500/- will be paid by the appellant today.;


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