SANGEETA KANDWAL Vs. SUNDER LAL KANDWAL

JUDGEMENT

(1.) This Case has been heard through video conferencing.

(2.) This appeal has been filed by the appellant/wife against the judgment and order dated 21.09.2019 passed by Judge, Family Court, Vikasnagar, District Dehradun in Misc. Case No.02 of 2018 "Sangeeta Kandwal Vs. Sunder Lal Kandwal", whereby the application filed by the appellant/applicant under Order 9 Rule 13 of the Code of Civil Procedure has been rejected.

(3.) The appellant and the respondent were married as per Hindu rites and ceremonies on 14.01.2007 at Dehradun. Out of the said wedlock, they have a son born on 04.12.2007, who is presently residing with the appellant/mother. The respondent/husband filed a suit for dissolution of marriage in the court of Principal Judge, Family Court, Vikas Nagar, Dehradun being Matrimonial Suit No.112 of 2017, which proceeded ex-parte against the appellant/wife and though the application was moved by the appellant for adjournment in the matter by Post as she could not engage a counsel, the dates were being given in the case. Ultimately, an ex-parte order was passed on 11.05.2018 for dissolution of the marriage between the parties.