SMT. KULWINDER KAUR Vs. SURINDER SINGH

JUDGEMENT

(1.) Whether there are sufficient grounds for setting aside and recalling of judgment and decree dated 203.2011 passed by this court, for the reasons mentioned in the application? OPA.

(2.) Whether Kulwiinder Kaur, is entitled to the custody of Sartaj Singh, minor son of the parties? OPA.

(3.) Whether the application for setting aside of impugned judgment and decree is not maintainable? OPA.