AMARPREET KAUR Vs. GURTEJPAL SINGH

JUDGEMENT

(1.) Petitioner-wife had filed a petition for grant of maintenance under provisions of the Hindu Adoption and Maintenance Act, 1956 (hereinafter mentioned as the Act) against her husband Gurtejpal Singh which is pending adjudication before Civil Judge (Junior Division), Samrala. Pursuant to a petition for dissolution of marriage brought by her husband, a decree of divorce was granted dissolving the marriage between the parties. Operation of said judgment and decree obtained by husband Gurtejpal Singh at the behest of the wife was stayed vide order dated 6.5.2009 of this Court in FAO No.M-121 of 2009.

(2.) An application was moved by the wife for adjourning the same sine die till final disposal of divorce appeal filed by her before this Court. This application was strongly opposed by the respondent-husband. Sequelly, the said application was dismissed vide the impugned order by the lower court adjourning the matter to 18.12.2012 for rebuttal evidence, if any, and for arguments. It is this order which is under challenge in this Court by way of this revision petition.

(3.) Hearing has been provided to the counsel for the parties while going through the paper book.