CHARANJIT WALIA Vs. STATE

JUDGEMENT

(1.) THE relevant facts are these : -

(2.) NEELAM filed a petition for divorce and on 8th September, 1983 the Additional District Judge passed an ex parte order dissolving the marriage. The petition was not contested by the husband Charanjit Walia.

(3.) IT is not disputed that at the time of the dissolution of the marriage the children were in the custody of the father Charanjit Walia. The petitioner remarried in 1984.