JASBIR KAUR Vs. SATBIR SINGH

JUDGEMENT

(1.) The appellant approached this Court, aggrieved by the order dated 25.11.2009 passed by the High Court of Punjab and Haryana at Chandigarh in F.A.O. No.276-M of 2005, whereby the marriage between the appellant and the respondent was dissolved by a decree of divorce.

(2.) Since the appellant was appearing in person, we sought the assistance of Mr. Rana Mukherjee, learned senior counsel as Amicus Curiae.

(3.) After hearing the parties and the learned amicus curiae, this Court on 10.08.2016 passed the following order: