VINEET KUMAR JAIN Vs. ARCHANA GARG
LAWS(UTN)-2019-10-1
HIGH COURT OF UTTARAKHAND
Decided on October 23,2019

Vineet Kumar Jain Appellant
VERSUS
Archana Garg Respondents


Referred Judgements :-

RAVINDER KAUR VS. MANJEET SINGH (DEAD) [REFERRED TO]
CHANDRA MOHINI SRIVASTAVA VS. AVINUH PRASAD SRIVASTAVA AND MOTHER [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
S HANUMANTHA RAO VS. S RAMANI [REFERRED TO]
R BALASUBRAMANIAN VS. VIJAYALAKSHMI BALASUMBRAMANIAN [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
RAVI KUMAR VS. JULMIDEVI [REFERRED TO]
GANGAI VINAYAGAR TEMPLE VS. MEENAKSHI AMMAL [REFERRED TO]


JUDGEMENT

RAVINDRA MAITHANI,J. - (1.)In both these appeals, challenge is to the judgment and decree dated 06.08.2013 in Case No.238 of 2008, Vineet Kumar Jain Vs. Smt. Archana Garg (hereinafter referred to as 'the case'), passed by the court of Principal Judge, Family Court, Dehradun.
(2.)By the impugned judgment and decree, the petition filed by the husband was allowed and decree of judicial separation under z (for short 'the Act') has been granted.
(3.)Counterclaim filed by the wife for custody of the children has also been decreed.


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