RAMBHA DEVI Vs. SHYAM BIHARI SINGH

JUDGEMENT

(1.) HEARD.

(2.) ADMIT the appeal. Issue notices to respondent Shyam Bihari Singh. Summon the lower court record. Also, heard on stay application.

(3.) THIS appeal is directed against the judgment and order dated 1st February 2008, passed by learned Judge, Family Court, Udham Singh Nagar, in divorce petition No. 198 of 2001, whereby on the respondents petition, decree of divorce has been granted.