MOLLY ABRAHAM Vs. CYRIAC THOMAS

JUDGEMENT

(1.) THOUGH the respondent was served with notice in the Mat. Appeal, there is no appearance for him.

(2.) THE respondent filed Divorce O.P. No.896 of 2011 on the file of the Family Court, Kottayam at Ettumanoor against the appellant for divorce under Section 10(ix) of the Divorce Act. THE Family Court passed judgment dated 2.1.2012 and granted a decree for divorce, after setting the appellant ex-parte.

(3.) IN paragraph 12 of the memorandum of appeal, it is stated thus: