SAWARANJIT KAUR Vs. AVTAR SINGH

JUDGEMENT

(1.) Avtar Singh, the 1st respondent in FAO No. 309-M of 2003 having died, his legal representatives have been brought on record to contest the appeal preferred by appellant Sawaranjit Kaur.

(2.) Avtar Singh who was the sole respondent in FAO No. 309-M of 2003 filed a petition under Sec. 11 of the Hindu Marriage Act, 1955, praying to declare his marriage with the appellant Sawaranjit Kaur as null and void. The trial Court allowed the petition under Sec. 11 of the Hindu Marriage Act. Hence Sawaranjit Kaur has preferred FAO 309-M of 2003.

(3.) Balbir Singh, the 1st husband of Sawaranjit Kaur, filed a petition under Sec. 13 of the Hindu Marriage Act praying for dissolution of marriage on the ground of cruelty and desertion. The petition was dismissed by the trial Court. Hence, Balbir Singh has preferred FAO No. M-256 of 2009.