Punjab-Haryana High Court
Raminder Kaur vs Sukhwinder Kumar on 13 December, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
216 IOIN-FAO-49-M-1994
Raminder Kaur Vs. Sukhwinder Kumar
Present: None.
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Appellant-Raminder Kaur has challenged the decree of
restoration of conjugal rights, passed by the Trial Court, in favour of the
respondent, who filed the petition under Section 9 of the Hindu Marriage Act, 1955.
The entire case records were burnt. We issued notice to the counsel for the parties and thereafter, to the parties concerned, for reconstruction of the final judgment passed by this Court. Counsel for the appellant-Mr.Gurmohan Singh Bedi, Advocate, was informed of the date of hearing, but he did not appear before this Court. As regards the service of notice on the parties, the Registry has put up a note that the appellant had died wayback in the year 2013 itself and the respondent refused to receive the notice.
Inasmuch as the appellant has died and the respondent also refused to receive the notice, we are of the view that it is not possible for reconstruction of the final judgment with the cooperation of the parties.
Let the Registry resort to alternative modes, if any, for reconstruction of the final judgment passed by this Court.
(M. JEYAPAUL)
JUDGE
December 13, 2016 (G.S. SANDHAWALIA)
Sailesh JUDGE
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