HARNAM KOUR AND ANR Vs. GURMEET KOUR

JUDGEMENT

(1.) This appeal is of the year 2004.

(2.) The instant appeal was earlier filed by Gurdeep Singh s/o Jaswant Singh challenging that portion of the judgment of learned Additional District Judge (Matrimonial Cases) Jammu, whereby the Court vide order dated 25.08.2004, directed petitioner-husband to pay a sum of Rs. 5,00,000/- (Rupees five lac) as permanent alimony and maintenance to his wife. The order reads as under:-

(3.) During the pendency of the appeal appellant-Gurdeep Singh expired on 13.07.2005 and his mother-Harnam Kour and brother Joginder Singh of the appellant-Gurdeep Singh got themselves impleaded as appellants to prosecute the appeal, only in respect of the issue relating to permanent alimony and maintenance. Learned counsel who represents' respondent-Gurmeet Kour submits that despite his best efforts he has no instructions in the matter.