SMT. VIJAI LAKSHMI Vs. LALJI
LAWS(ALL)-2021-10-87
HIGH COURT OF ALLAHABAD
Decided on October 27,2021

Smt. Vijai Lakshmi Appellant
VERSUS
LALJI Respondents


Referred Judgements :-

SHIVSANKARAN VS. SANTHIMEENAL [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]


JUDGEMENT

SUNITA AGARWAL,KRISHAN PAHAL,J. - (1.)No one has put in appearance on behalf of the appellant-wife.
(2.)A perusal of the order dtd. 4/10/2021 passed by this Court indicates that the parties had appeared in the Court personally but they have not been able to reconcile. The appeal, thus, has been posted for final disposal.
(3.)Heard learned counsel for the respondent and perused the record.


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