NAGENDRA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anurag Singh Chauhan, learned counsel for the Applicants; Sri Abhishek Kumar Pandey, learned Additional Chief Standing Counsel along with Sri Mohammad Kaseem, learned Standing Counsel appearing on behalf of the State-opposite party No. 1; and Sri Amrendra Nath Tripathi, learned Senior Advocate assisted by Sri Vijaya Nandan Mani Tripathi, learned counsel for the opposite party No.2.

(2.) By means of the present Application filed under Sec. 24 of the C.P.C., the Applicants have prayed for the following relief:

(3.) The contention of the learned counsel for the Applicants is that the marriage of the first Applicant namely Nagendra Sharma with the second Opposite party namely Smt. Sarla Sharma was dissolved vide ex-parte Judgment and Order dtd. 16/1/2019 passed by the Court of learned Principal Judge, Family Court, Gonda in Case No.1006 of 2017 (Nagendra Sharma versus Smt. Sarla Sharma), under Sec. 13 of the Hindu Marriage Act, 1955.