JASWINDER KAUR AND ORS. Vs. KARAMJIT SINGH

JUDGEMENT

(1.) Petitioners Jaswinder Kaur and Lovedip Singh minor son have filed this revision petition against Karamjit Singh respondent under Article 227 of the Constitution of India for setting aside the impugned order dated 30.11.2012 passed by learned Addl. District Judge, Shaheed Bhagar Singh Nagar (SBS Nagar) vide which the appeal filed by the respondent-defendant was partly allowed by setting aside the order dated 05.10.2010 passed by learned Addl. Civil Judge (Senior Division), SBS Nagar.

(2.) As per evidence on record, the application filed by the present petitioners under Order 39 Rule 1 and 2 CPC has been accepted vide order dated 05.10.2010 by learned Addl. Civil Judge (Senior Division), SBS Nagar and the appeal preferred by respondent- defendant against the above-said was partly allowed.

(3.) Notice of motion was issued but despite service, none has put in appearance on behalf of the respondent.