APOORVA GUPTA Vs. VANDANA GUPTA

JUDGEMENT

(1.) 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. 8/2/2022, passed by the First Additional Principal Judge, Family Court, Hardoi, in Regular Suit No.607 of 2019: Apoorva Gupta versus Vandana Gupta, under Sec. 13 of Hindu Marriage Act, 1955.

(2.) In response to a notice issued by this Court, the respondent had put in appearance by filing a Vakalatnama appointing three learned Advocates to represent her before this Court. The appeal was admitted by means of an order dtd. 13/1/2023 and the trial court's record was summoned. Thereafter the following order was passed on 7/8/2023:

(3.) The office has reported on 13/12/2023 that the notice issued to the respondent has been served through her mother, which is sufficient service, but she has not put in appearance before this court to oppose the appeal and, therefore, the appeal was heard ex-parte on 21/8/2024.