SUMESH Vs. SUMESH VS . JIJIMOL S .

JUDGEMENT

(1.) The appellant herein is the petitioner in OP(HMA) No. 335 of 2014 of the Family Court, Alappuzha. This appeal has been filed challenging the order dismissing the aforesaid Original Petition on default.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondent.

(3.) The preliminary question that arises for consideration is, whether an appeal would lie against an order dismissing the suit on default.