LAWS(DLH)-2016-11-91

MANOJ KUMAR Vs. PINKI RANI

Decided On November 22, 2016
MANOJ KUMAR Appellant
V/S
Pinki Rani Respondents

JUDGEMENT

(1.) The appeal has reached for hearing.

(2.) None has appeared for the respondent.

(3.) Heard learned counsel for the appellant and perused the record of the learned Judge, Family Court.