MONIKA SANCTIC Vs. HENRY JOSEPH

JUDGEMENT

(1.) THIS is an appeal by the wife under Section 55 of the indian Divorce Act r/w Section 19 of the family Court Act directed against the order dated 8-3-1999 passed by the II Addl. Principal Judge, Family Court, at Bangalore in m. C. No. 117/1998 allowing the petition of the wife under Sections 10 and 11 of the indian Divorce Act partially and granting a decree for judicial separation.

(2.) THE wife being aggrieved by the order of the trial Court, refusing her the full relief of dissolution of marriage and denying her a decree of divorce has come up in appeal.

(3.) THE first respondent-husband remained absent before the Court below and was set ex parte. The second respondent with whom it was alleged that the first respondent-husband was having an adulterous relationship had also been served but remained absent and has been set ex parte by the Court below.