SALMA SITARA BEGUM Vs. ABDUL AZIZ

JUDGEMENT

(1.) THE applicant/appellant had filed a suit for dissolution of her marriage with respondent No. 1 on the ground of cruelty and also for recovery of her ornaments, The suit was dismissed by the Trial Court and the judgment and decree of the Trial Court was challenged in First Appeal No. 16 of 1984 in this Court, which was dismissed on 22 -7 -1991 for want of prosecution, as none appeared for the appellant -applicant. The order -sheet dated 22.7.1991 in First Appeal No. 16 of 1984 reads as under : - -

(2.) THUS , it is clear from the order -sheet dated 22.7.1991, quoted above, that the appeal was dismissed in default as none appeared on behalf of the appellant inspite of sending an S.P.C. to the appellant. The present application is filed on 19 8.1991 on the ground the name of the Counsel for the appellant Shri R.N. Singh did not appear in the cause list of 22.7.1991, who was the Counsel for the appellant as he had filed his Vakalatnama on behalf of the appellant on 5.1.1990.