HARJINDER KAUR Vs. NARINDER SINGH KAHLON

JUDGEMENT

(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 29.07.2013 (Annexure P/5) passed by learned Additional District Judge, Ferozepur whereby divorce petition filed by the petitioner has been dismissed.

(2.) I have heard learned counsel for the peti- tioner and perused the record.

(3.) Learned counsel for the petitioner contends that the divorce petition of the petitioner has been dismissed for non-compliance of order dated 25.03.2013 (Annexure P/4) whereby Airmail Registered Cover with AD was required to be furnished by the petitioner to the Court for service of the respondent.