U R MEENAKSHI Vs. V D CHANDRASHEKAR

JUDGEMENT

(1.) Heard the learned advocates on record and perused the records.

(2.) Respondent is the husband of the appellant herein. The respondent-husband filed a petition under Section 13 of the Hindu Marriage Act, 1955 claiming decree for divorce against the appellant herein. The notice sent by the respondent-husband through the Court below in MC.No.22/2011 was returned to the Court below with an endorsement as "not claimed". Based on the said endorsement, the Court below having placed the appellant herein exparte, proceeded with the matter. Ultimately, decree came to be passed in favour of the respondent herein for divorce by the order dated 27.2.2012.

(3.) We have perused the lower Court records carefully. The address of the appellant herein as shown in the causetitle in MC.No.22/2011 reads thus: