SAVITRI SHARMA Vs. SAVITRI SHARMA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This appeal has been filed against the impugned order dated 28.10.2005. The grievance of the petitioner is that she has been harassed by calling her husband as `deserted' whereas this Court in Crl.W No.412/1997 directed that in future instead of using the word `deserter' the word `missing' may be used qua the husband of the petitioner and he should not be called as a `deserted'.

(3.) An affidavit has been filed by the Army Authorities stating therein that the Army is not harassing the petitioner, rather the Army is paying full pension and arrears have also been paid.