RANJIT SINGH Vs. SURINDER KAUR

JUDGEMENT

(1.) The respondent has not been appearing for the last six hearings consecutively. It was ordered on the last date that if no one appeared for the respondent today, the appeal would be disposed of in accordance with law.

(2.) We have heard counsel for the appellant in terms of the last order as respondent did not bother to appear even today.

(3.) A petition under Sec. 13 of the Hindu Marriage Act, 1955 (Act for short) was filed by appellant - Ranjit Singh, which was dismissed vide judgment and decree dated 27.04.2004 by the Additional District Judge, Fast Track Court, Rupnagar. The appellant put up a challenge to the said decree in this appeal.