KUSUM Vs. GURCHARAN SINGH

JUDGEMENT

(1.) Despite the matter having been passed over twice and called for third time, none has appeared in the matter on behalf of the counsel for the appellant.

(2.) Mr. Chaggar, counsel for the respondent has taken us to the order sheets to show that on 13.07.2018, the matter was adjourned at the request of Mr. Gaurav Bharadwaj, Advocate, who claimed to have been recently engaged in the matter and time was sought to complete his file. Prior thereto, on 11.10.2017, the matter was adjourned as the arguing counsel was in some personal difficulty. On 09.10.2017, the matter was adjourned as none had appeared on behalf of the appellant and also the learned Joint Registrar had noted that no rejoinder was filed by the appellant. Mr. Chaggar thereafter has taken us through the impugned judgment dated 28.09.2016 passed by the learned Family Court to show that there is no infirmity in the same and the appeal is without any merit.

(3.) At this stage, Mr. Rachit Dugal, Advocate has appeared in the matter, on instructions from Mr. Rahul Tiwari, he seeks an adjournment on the ground that Mr. Tiwari, counsel for the appellant is not available. The prayer for adjournment is opposed by counsel for the respondent.