ARVIND SINGH SENGAR Vs. PRABHA SINGH

JUDGEMENT

(1.) Heard Sri Sunil Kumar, holding brief of Sri Vivek Prasad Mathur, learned counsel for the appellant.

(2.) Matter is listed peremptorily, today. List has been revised. None appeared for the respondent. Accordingly, the appeal has been heard.

(3.) Present appeal has been filed under Sec. 19 of the Family Court Act, 1984, arising from judgment and order dtd. 10/2/2011 passed by Principal Judge, Family Court, Kanpur Nagar in Case No. 28 of 2007 (Arvind Singh Sengar Vs. Smt. Pratibha Singh), whereby the divorce case instituted by the appellant, has been dismissed.