SUDHIR KUMAR MEHTA Vs. MAMTA MEHTA

JUDGEMENT

(1.) PRESENT is an appeal under section 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), whereby appellant seeks to set aside the ex parte judgment and decree dated 26th November, 2008 passed by the learned Addl. District Judge, East, KKD, Delhi whereby the petition for dissolution of marriage by decree of divorce filed by the appellant -husband under section 13(1)(ia) of the Act has been dismissed. The facts relevant for deciding the present appeal are as under: -

(2.) THE respondent did not appear despite being served with summons upon her and accordingly, she was proceeded ex parte by the learned trial court on 24.5.2008.

(3.) AGGRIEVED with the same, appellant has filed the present appeal.