RAJENDER KUMAR Vs. NANDINI AND ANR.

JUDGEMENT

(1.) Notice sent to the respondent/wife by registered A.D. post has been received back with the postal endorsement 'Refused by Addressee'. We find that even before the learned Trial Court the respondent/wife shows not to appear in spite of being served and thus, she was proceeded against ex-parte. We proceed ex-parte against the respondent/wife.

(2.) TCR has already been requisitioned. We have heard learned counsel for the appellant/husband.

(3.) The appellant/husband is aggrieved by the judgment dated April 23, 2016 whereby the petition filed by him for seeking dissolution of his marriage with the respondent/wife has been dismissed by the learned Judge, Family Court.