Satnam Singh vs Kartar Kaur
2024 Latest Caselaw 7237 P&H

Punjab-Haryana High Court

Satnam Singh vs Kartar Kaur on 4 April, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

142 2024: PHHC:046377
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

RSA-1600-1993 (O&M)
Date of decision: 04.04.2024

Satnam Singh ... Petitioner
Versus

Kartar Kaur and others .... Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Brahmjot Singh Nahar, Advocate for the appellant.

Mr. Sandeep Khunger, Advocate & Mr. Saksham Khunger, Advocate for respondents No.1 & 2.

Mr. J.S. Arora, D.A.G., Punjab along with ASI Lekhraj.

KR

PANKAJ JAIN, J. (QRAL) Present appeal has been filed against impugned judgment and

decree of Ld. Lower Appellate Court reversing the judgment and decree of Ld. Trial Court.

Statement of Sarpanch of the concerned village has been

received, as per which appellant is not found to be residing in the said

village.

Appeal is dismissed in default. Pending application(s), if any, shall also stand disposed off.

(PANKAJ JAIN ) JUDGE April 04, 2024 ashish ASHISH Whether speaking/reasoned: Yes/No

2024.04.05 12:34

| attest to the accuracy and Whether reportable: Yes/No

integrity of this judgment/order