MEGHNA GOPAL Vs. PRAVEEN CHANDRAN

JUDGEMENT

(1.) The appellant is the wife and the respondent is the husband.

(2.) The respondent filed O.P.No.388/2017 in the Family Court for granting a decree of divorce under Sections 13(1)(ia) , 13(1)(ib) and 13(1)(iii) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'). The appellant was set ex parte in the case as she failed to appear in the court even after service of summons by publication of the same in newspaper. Thereafter, the respondent filed proof affidavit and Ext.A1 document was marked. The Family Court found that the respondent is entitled to get a decree of divorce under Sections 13(1)(ia) , 13(1)(ib) and 13(1)(iii) of the Act and accordingly, passed a decree of divorce dissolving the marriage between the appellant and the respondent. The judgment and decree of the Family Court are challenged in this appeal.

(3.) Notice on the respondent was served in the appeal. He made appearance in the appeal through counsel. When the appeal was taken up for hearing, there was no representation for the respondent and his counsel was absent. We have heard the learned counsel for the appellant.