Punjab-Haryana High Court
Chhinder Pal Kaur Aged 40 Years Widow Of ... vs Gurmit Singh Son Of Sh. Karam Singh on 16 January, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.324 of 2011(O&M)
Date of Decision: 16.01.2013
Chhinder Pal Kaur aged 40 years widow of Kashmir Chand
resident of Sacha Sauda Road, Malout, Tehsil Malout, District
Muktsar.
... Appellant
Versus
Gurmit Singh son of Sh. Karam Singh, Jat, resident of Vill.
Middu Mann near Sadiq, PS Faridkot and others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:None.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. The case is posed for final hearing today. I find from the records that the appellant has taken number of adjournments in past. Today also there is no representation on behalf of the appellant.
2. The appeal is dismissed for default for non- prosecution.
16th January, 2013 ( K. KANNAN ) Rajan JUDGE