LIAQAT HUSSAIN Vs. SMT. JAINAB PRAVEEN

JUDGEMENT

(1.) Heard Sri Arun K. Singh Deshwal, learned counsel for appellant.

(2.) Despite service of notice on respondent no.2 none has put in appearance on her behalf.

(3.) On the basis of submissions of learned counsel for appellant and the admission of defendant-respondent in her written statement filed before the court below, we proceed to decide this appeal at the admission stage even in absence of counsel for respondent.