ANILKUMAR Vs. SAHIDA

JUDGEMENT

(1.) This appeal is filed against the order in IA Nos.845 and 846 of 2013 of the Family Court, Attingal by which the applications were dismissed and the appellant has approached this Court by filing the above appeal. Parties are referred to as shown in the appeal memorandum.

(2.) Op No.406/2011 was filed by the respondent for dissolution of marriage and an ex parte decree was passed on 29/9/2012. IA No. 845/2013 was filed to set aside ex parte decree and IA No.846/2013 was filed to condone delay of 196 days in filing the above application to set aside ex parte order. In the affidavit filed in support of the above application, appellant contended that he was residing at Kannur in connection with his employment and he was not aware of the filing of the petition.

(3.) The respondent objected to the above application and contended that there is no valid explanation to set aside the ex parte decree which has been filed only for the purpose of extracting money from her.