JITENDRA KUMAR SRIVASTAVA Vs. SWETA SRIVASTAVA

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Pandey, the learned counsel for the appellant and perused the material placed on record.

(2.) By means of the instant appeal filed under Sec. 19 of the Family Courts Act, the appellant has challenged the validity of a judgment and decree dtd. 19/1/2023, passed by the VI Additional Principal Judge, Family Court, Lucknow, in Suit No.1198 of 2018: Jitendra Kumar Srivastava versus Smt. Sweta Srivastava, under Sec. 13 of Hindu Marriage Act, 1955.

(3.) The appeal was admitted by means of an order dtd. 16/2/2023, notice was issued to the respondent and the trial court record was summoned. The office has reported that the respondent declined to receive notice and, therefore, it was affixed on the gate of her house in presence of a witness. The service of notice on the respondent is sufficient but she has not put in appearance before this court to oppose the appeal and, therefore, the appeal is being decided ex-parte.