MANJEET KAUR Vs. DHANJEET KAUR

JUDGEMENT

(1.) Notice upon the sole respondent has been validly served. However, the sole respondent has not appeared and with a view to provide one more opportunity to the sole respondent the matter was adjourned on 2/3/2023 and again on 12/2/2025 inspite of that nobody appeared on behalf of the sole respondent. Today, on repeated calls, nobody appeared on behalf of the respondent in view of this appeal is being heard in absence of sole respondent.

(2.) Heard Mr. Chanchal Jain, learned counsel for the appellant.

(3.) This appeal has been preferred against the judgment and order dtd. 30/11/2016 passed by learned District Judge-I, Ramgarh in Succession Certificate Case No. 31/2004.