- (1.)The case peremptorily listed today. List has been revised. Heard learned Counsel for the appellant and perused the record. Sri A.K. Sharma, learned Counsel for the respondent is not present.
(2.)The appellant filed Original Suit No. 447 of 1995, Dr. Vinod Kumar Gupta v. Smt. Deepa Gupta, under Section 13 of Hindu Marriage Act for divorce against the respondent. The suit was decreed vide judgment and order dated 29.8.1998 passed by the Ist Additional Civil Judge (Senior Division), Muzaffarnagar.
(3.)Aggrieved by the judgment and order dated 29.8.1998 the respondent filed Civil Appeal No. 333 of 1998, Smt. Deepa Gupta v. Dr. Vinod Kumar Gupta before first lower appellate Court which was allowed vide judgment and order dated 25.10.2000.