MANPREET VERMA Vs. BRIJ VERMA

JUDGEMENT

(1.) Present appeal is filed against judgment and decree dated 09.11.2017 passed by Principal Judge, Family Court, Dehradun whereby Original Suit No. 379 of 2016 filed by the appellant wife under Section 13, 25, 26 and 27 of the Hindu Marriage Act was dismissed.

(2.) Heard Mr. Ramji Srivastava, Advocate for the appellant and perused the record.

(3.) None appeared on behalf of the respondent husband despite sufficient service. It is pertinent to mention here that respondent / husband had also not appeared before the Family Court and present judgment and decree was passed ex parte.