(1.) This appeal is filed challenging the common order dated 25.07.2018 passed by the Family Court, Ernakulam in the applications I.A.No.37/2017 and I.A.No.38/2017 in O.P.No.527/2016.
(2.) The appellant is the husband and the respondent is the wife.
(3.) The appellant filed O.P.No.527/2016 in the Family Court for granting a decree of divorce on the ground of cruelty. The respondent was set ex parte in the case. An ex parte decree of divorce was passed against her on 19.10.2016.