VEENA DEVI Vs. KULDEEP SINGH

JUDGEMENT

(1.) Revision is directed against orders dtd. 27/4/2022 (Annexure P-1) vide which petition under Sec. 18 of Hindu Adoption and Maintenance Act, 1956 (for brevity "the Act") filed by petitioner was dismissed in default and for setting aside order dtd. 8/7/2022 (Annexure P-3), whereby application filed by petitioner for restoration of above mentioned petition has also been dismissed without obtaining reply from respondent.

(2.) Succinct facts first, as pleaded in the instant petition.

(3.) Learned counsel for petitioner contends that it was the learned counsel for petitioner who failed to appear before learned trial Court and there was no fault on the part of the petitioner. He further argues that petitioner is a senior citizen and unable to attend Court proceedings on each and every date. It also transpires that respondent is in arrears of maintenance and same has not been paid for the past three years.