MOHD. PARVEZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the followings;-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It appears that the private respondent filed an application under Sec. 125 of the Code, seeking maintenance from the revisionist. The revisionist was served. He appeared in the proceedings, but subsequently, he disappeared. The case proceeded ex parte against the revisionist. By the order dtd. 22/1/2021, the case has been decided ex parte.