Jomu Kurian Vs Siby and Another
.... The proviso to Section 50 gives discretion to dispense with personal service incase it seems necessary or expedient to do so. 3. In John Over Vs. Muriel Alleen Isidore Over, a Full Bench of the Bombay High Court held as follows : "But I may express the hope that this case will be looked u ...
High Court Of Kerala
Jayarani Vs Rajamanickam
.... Kerala High Court in Ammini E.J. and Another Vs. Union of India and Others, , which struck down the words "adultery coupled with" as unconstitutional and contends that mere cruelty is sufficient to enable the petitioner to get a decree for divorce. The question of constitutional validity has not ...
Madras High Court
Meesarapu Mary Ratnam Vs Measarapu Babu Rao
.... case, under S. 50 of the Act, the Court is empowered to dispense with the service of notice where it considers it necessary or expedient so to do. In this case although notice was went to the respondent by the High Court, it could not be served. He had remained ex parte before the District Judge. T ...
Andhra Pradesh High Court
Mrs. Phyllis Diana Hearne Vs Sgt. Denzil Donald Patrick Hearne
.... subsequently and that he was married to Mrs. Freda Constance Hearne on 5-4-1948, when he married Mrs. Phyllis Diana Hearne. 9. For the foregoing reasons I would confirm the decree nisi passed by the District J., Delhi, on 25-4-1950, declaring the marriage of Mrs. Phyllis Diana Hearne with Sgt. D ...
High Court Of Punjab And Haryana At Chandigarh
Garao Sangma Vs Rangji Mechik
.... ity or has taken sufficient steps to ensure that the proceedings should be brought to the notice of the co-respondent. 2. It appears to me that the matter must go back, first, in order that the co-respondent may be added as a party to the petition, and secondly, in order that further steps may be ...
Calcutta High Court
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