High CourtsFull Bench

Mohan Masih vs Smt. Bashiro and Others

Punjab And Haryana At Chandigarh · Decided on 5 May 1988 · Citation: AIR 1989 P&H 47 : (1989) 1 ILR (P&H) 337 : (1988) 94 PLR 138

HON’BLE JUDGES
Veeraswami Ramaswami, C.J · Ujagar Singh, J · G.R. Majithia, J
ACTS & SECTIONS REFERRED
Divorce Act, 1869 — Section 17
CASE NUMBER
Matrimonial Reference No. 2 of 1985
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

2 paragraphs · 119 words

V. Ramaswami, C.J.—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.