Punjab-Haryana High Court
Mohan Masih vs Smt. Bashiro And Ors. on 5 May, 1988
Equivalent citations: AIR1989P&H47, AIR 1989 PUNJAB AND HARYANA 47, (1988) 2 CURLJ(CCR) 327, 1988 REVLR 94 138, 1988 REVLR 2 257, (1988) MARRILJ 384, (1988) 94 PUN LR 138, (1988) 2 REV LR 257(1), (1989) 1 DMC 439, (1989) 1 HINDULR 616
Author: V. Ramaswami
Bench: V. Ramaswami
JUDGMENT V. Ramaswami, C.J.
1. Notices could not be served on the parties as it is reported that they are not living on the addresses given earlier in the petition. However, we do not think it necessary to delay this matter any further as the respondent was ex parte in the Court below and there was no need for actually serving the respondent again. Accordingly, the service of the notices is dispensed with.
2. The finding of the learned Additional District Judge is that the respondent was living in adultery with one Kala Masih and that there was no collusion between the husband and wife. Accordingly, the decree of dissolution of marriage by divorce granted by the Additional District Judge is confirmed.