PANKAJ KUMAR Vs. SEEMA KUMARI @ SEEMA BHANOUT

JUDGEMENT

(1.) INSTANT revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 04.09.2013 passed by learned District Judge, Jalandhar, whereby the evidence of petitioner has been closed by order of the court. Brief facts of the case are that petitioner filed a petition under Section 13 of the Hindu Marriage Act for dissolution of marriage on 14.03.2012. Despite availing number of opportunities, petitioner failed to lead evidence and the evidence was closed by order of the court. Hence this revision petition.

(2.) HEARD .

(3.) I have considered the contentions raised by learned counsel for the petitioner.