PUSHPA DEVI Vs. ASHOK KUMAR

JUDGEMENT

(1.) CMP(M) No. 636 of 2019 By way of this application, a prayer has been made to bring on record legal representatives of deceased-respondent Ashok Kumar, who is stated to have died during the pendency of the appeal and also for setting aside the abatement and for condonation of delay in filing the application.

(2.) The applicant, who has challenged the judgment passed by learned District Judge, Sirmaur, vide which, said Court has allowed the petition filed against her by her husband Ashok Kumar for dissolution of marriage by way of a decree of divorce under Section 13 of the Hindu Marriage Act.

(3.) During the pendency of the appeal, sole respondent Ashok Kumar died on 06.11.2017. This application for bringing on record his legal representative was filed on 13.05.2019.