PRAMEET NARULA Vs. SANJEEV KUMAR CHOUDHARY

JUDGEMENT

(1.) AGGRIEVED by the order passed by the Family Court dated 17.10.2015, appellant has filed the present matrimonial appeal.

(2.) AS per the petition, appellant is the wife of respondent no.1.

(3.) THE appellant learnt about the ex parte order on the night of 17.10.2015 when a copy of the Order was sent through "Whats App'' to the appellant. The appellant was shocked to receive the ex parte order as in terms of the settlement arrived at between the parties, the appellant had given up her claims towards istridhan and maintenance, however, it was agreed that the custody of the minor daughter would remain with Sh. Ranjeet Singh Narula and Smt. Satinder Narula, maternal grandparents, till the dissolution of marriage.