SAURABH SACHAN Vs. GARIMA SACHAN

JUDGEMENT

(1.) Heard Sri R.K. Singh Advocate, the learned counsel for the applicant.

(2.) By means of the instant appeal filed under Sec. 19 (1) of the Family Courts Act, 1984, the appellant has challenged the validity of the judgment and decree dtd. 29/11/2022 passed by the Additional Principal Judge-05, Family Court, Lucknow in Civil Suit No. 2430 of 2017, which was a suit filed by the appellant under Sec. 13 of the Hindu Marriage Act, 1955 for a decree of divorce against the respondent.

(3.) On 23/12/2022, this Court had issued notice to the respondent. On 5/4/2024, the office reported that service of notice on the sole respondent is sufficient but the respondent has not put in appearance. Therefore, the appeal is being heard ex parte.