PARGATSINGH Vs. NARINDER KAUR

JUDGEMENT

(1.) Heard the submissions made by learned counsel for the revision petitioner.

(2.) The revision petitioner invoking the provision under Section 13 of the Hindu Marriage Act filed a divorce petition before the trial Court.

(3.) The personal service of the defendant was not effected as the defendant who is none other than the wife of the revision petitioner/plaintiff allegedly refused to receive notice and consequently publication was effected.