REGENT COMPUTRONICS PVT. LTD.

Shail Kumari Devi And Anr Appellant

V/S

Krishan Bhagwan Pathak @ Kishun B. Pathak Respondents

Referred Judgements :-

MOHD.INAYTULLAH KHAN V. SALMA BANO [REFERRED TO]
SAVITRI VS. GOVIND SINGH RAWAT [RELIED ON]
P N DUDA VS. P SHIV SHANKER [REFERRED TO]
MOHAMMAD ISMAIL VS. BILQUEES BANO [REFERRED TO]
SAMAYDIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
K SIVARAM VS. K MANSALAMBA [REFERRED TO]
LACHHMANI VS. RAMU [REFERRED TO]
RAMESHWAR VS. RAMIBAI [REFERRED TO]
KRISHNA JAIN VS. DHARAM RAJ JAIN [REFERRED TO]
NITHA RANJAN CHAKRABORTY VS. KALPANA CHAKRABORTY [REFERRED TO]
GNANASELVI VS. ILLAVARASAN [REFERRED TO]
AMARJIT KAUR VS. SARTAZ SINGH S O GURCHARAN SINGH [REFERRED TO]
BIJAY KAPRI VS. KANISHTA DEVI [REFERRED TO]
SHYAMLAL VS. MANSHA BAI [REFERRED TO]
QAMRUDDIN VS. RASHIDA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is filed by appellant No.1-wife and appellant No.2-daughter of respondent herein-Krishan Bhagwan Pathak.

(3.) Shortly stated the facts of the case are that the marriage between appellant No.1 and the respondent was solemnized according to Hindu rites, customs and ceremonies before more than three decades. From the said wedlock, nine children were born. Appellant No.2-Kumari Babli is the youngest among all and she is the only child staying with her mother-appellant No.1. At the time of filing of the application, she was of twelve years.

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SHAIL KUMARI DEVI Vs. KRISHAN BHAGWAN PATHAK ALIAS KISHUN B PATHAK

Referred Judgements :-

JUDGEMENT

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