Ram Singh vs Smt. Kanchan Singh
2024 Latest Caselaw 37226 ALL

Allahabad High Court

Ram Singh vs Smt. Kanchan Singh on 12 November, 2024

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:177330-DB
 
Court No. - 39
 

 
Case :- FIRST APPEAL No. - 313 of 2017
 

 
Appellant :- Ram Singh
 
Respondent :- Smt. Kanchan Singh
 
Counsel for Appellant :- Suresh Kumar Gupta
 
Counsel for Respondent :- Jai Raj Singh Tomar,Kavita Tomar
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Donadi Ramesh,J.

1. List revised.

2. None present to press the appeal.

3. Ms. Kavita Tomar, learned counsel for the respondent is present.

3. The present appeal has been filed under Section 19 of the Family Courts Act, 1984 arising from the judgment and order dated 30.05.2016 passed by the Additional Chief Judge, Family Court, Kanpur Nagar in Case No.890 of 2009 (Ram Singh Vs. Kanchan Singh), whereby the learned court below has dismissed the divorce suit instituted by the appellant.

4. At the last, learned counsel for the respondent had informed that appellant had died. No other fact has been brought on record.

5. Accordingly, the present appeal is dismissed as abated and is consigned to records.

Order Date :- 12.11.2024

A Gautam

(Donadi Ramesh,J.) (S.D. Singh,J.)