ARUN KUMAR BHARDWAJ Vs. ANITA BHARDWAJ

JUDGEMENT

(1.) The present revision petition has been filed against the order passed by the learned Additional District Judge, Faridabad dated 29.9.1997. By virtue of the impugned order the learned court had dismissed the application filed by the petitioner seeking restoration of the petition filed under Section 13 of the Hindu Marriage Act, 1955 . On 12.5.1997 the petition had been dismissed in default. The petitioner prayed for restoration of the same and the said application was also dismissed.

(2.) The respondent seeks litigation expenses and after the arguments were heard, the respondents counsel stated that he had not objection if the petitioner is restored to its original number but claims that petitioner should be burdened with costs.

(3.) Keeping in view the facts the respondent is awarded litigation expenses at Rs. 1500/- for the present revision petition. It is also directed that petition is restored to its original number subject to payment of Rs. 1500/-. The payment of costs should be paid in the trial Court. The parties are directed to appear before the learned trial Court on 26.11.1998.