RANJIT KAUR Vs. GURNAM SINGH

JUDGEMENT

(1.) CM-20157-CII-2017 None has put in appearance on behalf of the respondent-husband despite counsel having been informed by the Registry vide letter No. 12165 dated 07.11.2017.

(2.) The miscellaneous application is allowed and the application under section 24 of the Hindu Marriage Act is taken up for hearing. CMM-132-2014

(3.) Petition of the respondent-husband under section 13 of the Hindu Marriage Act was allowed by the Additional District Judge, Gurdaspur and the marriage between the parties was dissolved by a decree of divorce. Aggrieved by the said decree, the appellant-wife has preferred this appeal.