KANTA Vs. OM PARKASH

JUDGEMENT

(1.) VIDE order dated March 12, 2003, counsel for the appellant had prayed for an adjournment to comply with orders dated May 8, 2000 and March 5, 2003. Last opportunity was granted for the appellant to file an affidavit. No affidavit has been filed.

(2.) PETITION for granting a divorce under Section 13 of the Hindu Marriage Act, 1955 was filed by the respondent against the appellant.

(3.) MARRIAGE between the parties took place on May 24, 1982. They lived together in village Kalri Jagir. It has been averred in the petition, before the trial Court that four female children were born to the present parties. Two of them, died and two are alive.