MR. S. JAGAN SOOSAI Vs. MRS. CHRISTINA RAFYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 17.08.2017, passed in I.A.No. 1699 of 2015 in O.P.No. 362 of 2014, by the V Additional Family Court, Chennai.

(2.) The respondent herein, as petitioner, has filed O.P.No. 362 of 2014, on the file of the trial Court, praying to pass a decree of divorce, wherein, the present appellant has been shown as sole respondent.

(3.) In O.P.No. 362 of 2014, an ex-parte decree has been passed on 28.07.2015 and in order to set aside the same, the respondent, as petitioner, has filed I.A.No. 1699 of 2015, on the file of the trial Court under Order 9, Rule 13 of the Code of Civil Procedure, 1908 and the same has been dismissed, by way of passing the impugned order dated 17.08.2017. The impugned order dated 17.08.2017 is being challenged in the present Civil Miscellaneous Appeal.