In Judgment Text:
- to as 'Family Court') in HMA No. 463/2021, titled as Umesh Aggarwal v.
Neha Garg .
In Judgment Text:
- Smt.
Neha Garg under- Section 13(1)(1A) of Hindu Marriage Act, 1955 seeking dissolution of marriage -
3. The admitted facts are that appellant-Smt.
Neha Garg and respondent-Mr. Suryadeep Garg had got - presently with his mother Smt.
Neha Garg . The appellant-Smt.Neha Garg in her plaint had alleged that despite - him. He states that appellant-Smt.
Neha Garg has made false allegations against him and he never
J
J
Prev Next
