SUROOPA Vs. SIDDALINGASWAMY

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed by the wife against the exparte judgment and decree dtd. 5/9/2017 passed in M.C.637/2016 by the Family Court, Mysuru.

(2.) Facts giving rise to filing of this appeal in nutshell are as under:

(3.) Therefore, the notice issued to the appellant/wife was received back with endorsements dtd. 6/1/2017 and 7/2/2017 with the remark that she was not present and had left without instructions, respectively. Thereupon, the respondent/husband filed an application under Order V Rule 20 of the Code of Civil Procedure on 28/2/2017. The Family Court by an order passed on even date allowed the aforesaid application and directed the publication of notice in "Prajanudi" - daily newspaper. The Family Court thereafter by an order dtd. 17/6/2017 placed the appellant/wife exparte and vide impugned judgment and decree dtd. 5/9/2017 allowed the petition filed by the respondent/husband seeking dissolution of marriage. Hence, this appeal.