MANJITSINGH RANJIT SINGH Vs. JATINDERKAUR

JUDGEMENT

(1.) Today, Mr.Nanavati, learned Advocate for the petitioner, is present. Mr.Pawankumar, learned Advocate for the respondent, is also present.

(2.) Mr.Nanavati submitted that he could not remain present on 31.3.2004 because of some religious ceremony in connection with the death of his father. He, therefore, requested that the order of payment of costs may be recalled. Mr.Pawankumar, after taking instructions from his client, who is present in the Court, submitted that the respondent is not pressing for the amount of costs. In view of this, so far as the order, imposing costs of Rs.5,000.00, is concerned, the same is recalled. This CRA now to proceed further on its own merits.

(3.) The petitioner herein instituted matrimonial proceedings for getting decree for divorce under Section 13 of the Hindu Marriage Act, 1955. The matter was registered before the trial court as H.M.P. No.74 of 1996. In the aforesaid proceedings, the trial court passed an ex parte decree by order dated 19.4.1997, by which the marriage between the parties stood dissolved by the decree for divorce granted by the trial court. The respondent, who is residing at Delhi, subsequently, filed an application for setting aside the ex parte decree on various grounds.