BIBIJAN Vs. MEHABOOBI

JUDGEMENT

(1.) This appeal is filed calling in question the correctness of judgment and decree dtd. 5/12/2018 passed in OS No.16/2018 by the learned Prl. Judge, Family Court, Gadag (for short, 'Family Court').

(2.) Smt. Mehaboobi, who is respondent No.1 in this appeal instituted the suit in question seeking declaration against the present appellant and rest of the respondents that she is legally wedded wife of the deceased Abdul Majid Shirahatti and further that she is entitled to receive family pension and other service benefits of said deceased Abdul Majid Shirahatti and for further restraining the appellant herein from interfering in the affairs of the deceased Abdul Majid Shirahatti.

(3.) In the said suit, the appellant was placed exparte. Respondents No.2 and 4 who appeared before the learned Family Court and were represented by learned counsel did not file their written statement.