0  04 Jul, 2012
Listen in mins | Read in 62:00 mins

Vishwanath S/o Sitaram Agrawal Vs. Sau. Sarla Vishwanath Agrawal

  Supreme Court Of India Civil Appeal /4905/2012
Link copied!

Case Background

This appeal came since high court and other lower courts dismissed the appeal and only supreme court had power to grant divorce inder article of Indian Constitution

Bench

Applied Acts & Articles

No Acts & Articles mentioned in this case

Reference cases