B ROSHINI Vs. R ARUN KUMAR

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the order dated 9 March 2014 in FCOP No.214 of 2014, on the file of the Family Court, Vellore, dissolving the marriage between the parties by a decree of divorce.

(2.) The respondent filed an original application in FCOP No.214 of 2015 before the Family Court, Vellore, praying for a decree of divorce on the ground of cruelty and desertion. The original petition was resisted by the appellant by filing counter affidavit.

(3.) The trial Court after recording the evidence on the side of the respondent, posted the original petition on 5 February 2018 for adducing evidence on the side of the appellant. Since there was no representation on the side of the appellant, the original petition was adjourned to be posted on 8 February 2018. Since there was no representation on behalf of the appellant, the learned trial Judge closed the evidence on her side on 8 February 2018, and posted the matter for orders on 15 February 2018. The learned counsel for the respondent made submissions on 15 February 2018. There was no representation on behalf of the appellant. The learned Judge therefore reserved the matter for orders, and more particularly to pronounce orders on 9 March 2018. Accordingly, a decree of divorce was passed on 9 March 2018. The decree is under appeal at the instance of the appellant.