Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2372 OF 2002
RANBIR SINGH DHANJAL .......APPELLANT(S)
Versus
ARUNA GUPTA & ORS. .....RESPONDENT(S)
O R D E R
This appeal of the year 2002 has been filed by the appellant in-person, who is
the former husband of respondent No.1. The claim in the appeal is that a sum of
rupees twenty two lakhs and odd, which the appellant claims he has spent on his wife,
should be defrayed by her to him. The plaintiff appellant claimed reliefs in the
following term:
th
“Decree for specific performance of 1/4 share in the
property Unit No.B-1-974, out of property measuring 2400 sq.
yds. situated at Rajpura Road, Ludhiana and/or in the
alternative for recovery of Rs.22,05,000/-”
th
2. The trial Court, in its judgment dated 18 September 1999, partly decreed
the suit inasmuch that a decree for Rs.15,29,417.15p. was granted, though the suit qua
the claim for specific performance was dismissed. The appellate Court, however,
allowed the appeal and dismissed the suit in toto. This order has been affirmed by the
Division Bench in a Letters Patent Appeal. The said orders have been challenged in this
appeal by special leave.
......2.
- 2 -
3. In the memo of parties, the appellant has given his address as under:
Ranbir Singh Dhanjal son of
Late S. Tarlochan Singh
Resident of Canada, at present residing at
205, Sector 36A, Chandigarh.
It would be clear from the memo that the address relating to Canada is indeterminate
and the efforts to serve the appellant on his address in Chandigarh have remained
futile. The office report shows that the notices sent have been received unserved with
the remarks 'addressee left'.
4. In this view of the matter, we have no option but to dismiss the appeal in
default. No costs.
...........................J.
( HARJIT SINGH BEDI )
New Delhi; ...........................J.
April 30, 2009. ( B. SUDERSHAN REDDY )