GANESH Vs. SUDHIRKUMAR SHRIVASTAVA
LAWS(SC)-2019-4-155
SUPREME COURT OF INDIA
Decided on April 22,2019

GANESH Appellant
VERSUS
Sudhirkumar Shrivastava Respondents

JUDGEMENT

- (1.) Amendment application is approved.
(2.) Marriage completed on date 09.12.2012 of applicants no.1 and 2 is dismissed by Decree in accordance with Section 13-B of the Hindu Marriage Act, 1955.
(3.) Under the terms and conditions of the Exh. No.12, the terms and conditions of this judgment should be considered as part of this judgment.;


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