AIRLINE ALLIED SERVICES LTD Vs. JOHN ARTHUR ANIN

JUDGEMENT

(1.) The petitioner instituted a petition for dissolution of marriage against the respondent under Section 13(1)(ia) and (ib) of the Hindu Marriage Act on 12th January, 2015 in which the Family Court issued the notice to the respondent on 14th January, 2015.

(2.) On 5th January 2016, the petitioner filed an application under Order V Rule 9 of the Code of Civil procedure for serving the respondent by e-mail which was allowed by the Trial Court and Court issued notice by e-mail as well as by Courier.

(3.) The petitioner served the respondent by e-mail at the e-mail address, aviseth@gmail.com and the certificate under Section 65B of the Indian Evidence Act along with computer printouts of the e-mails were filed by the petitioner before the Family Court on 30th March, 2016. The petitioner also placed on record the courier receipts as well as tracking report of courier service, according to which the notice was delivered to the respondent on 28th July, 2016 at 12:31 hours.