ANITHA Vs. VASANTHA KUMAR

JUDGEMENT

(1.) THOUGH the matter is posted to consider I.A. No. 3/2014, for vacating the order of injunction granted by this Court on 22.01.2014, with the consent of the learned counsel appearing for the parties, the appeal is heard on merits and disposed off vide this appellate order. The appellant is challenging the legality and correctness of the order passed by the Principal Senior Civil Judge & ACJM, Puttur, D.K., dated 05.11.2013 passed in M.C. No. 12/2013.

(2.) THE appellant was respondent before the Court below. The respondent herein who is the husband of the appellant filed the divorce petition to dissolve the marriage solemnized between them on 09.03.2012 at Ananthapadmanabha Sabha Gruha at Hangluru of Kundapura Taluk, Udupi District on the ground of cruelty.

(3.) NOTICE was served upon the appellant -wife. Though she received the notice, she did not appear before the Court and she was placed exparte.