SHRI ARVIND KUMAR Vs. SMT. NIRMALA BHARTI @ NEHA

JUDGEMENT

(1.) BY this appeal filed under Section 28 of the Hindu Marriage Act, the Appellant seeks to challenge the order dated 13.06.2011 passed by the Principal Judge, Family Courts, Dwarka, New Delhi whereby the application of the Appellant under Section 14 of the Hindu Marriage Act was dismissed.

(2.) ASSAILING the said order, Ms. Deepika Marwaha, counsel appearing for the Appellant submits that the learned Family Court has passed the impugned order completely ignoring the proviso of Section 14 of the Hindu Marriage Act and has also not properly appreciated the ratio of judgments in the case of Anil Kumar Jain v. Maya Jain : (2009) 10 SCC 415, Manish Goel v. Rohini Goel : (2010) 4 SCC 393 and also in the case of Mohan Saili and Sonali Singh v. Nil, 2010 (175) DLT 259.

(3.) NOBODY is present on behalf of the Respondent despite service of notice. The Respondent is accordingly proceeded ex parte.