YOGESH CHANDRA PANT Vs. HARSHA PANT @ HARSHA PANDEY

JUDGEMENT

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

(2.) This appeal has been filed by the husband/appellant against the judgment and order dated 22.02.2020 passed by Learned Judge, Family Court, Camp Ramnagar, District Nainital in O.S. No.99 of 2019 "Mr. Yogesh Chandra Pant Vs. Smt. Harsha Pant @ Harsha Pandey" whereby the suit under section 13(1)(ib) of the Hindu Marriage Act, 1955 filed by the appellant/husband has been dismissed for non prosecution.

(3.) The case of the appellant before this Court is that since he was in Merchant Navy and was on high seas at the relevant time, the case was being looked after by his mother, who could not present before the court concerned on the relevant date and the case was dismissed for non prosecution.