SARITA DEVI Vs. ASHOK KUMAR SINGH

JUDGEMENT

(1.) Heard Sri Sanjay Agrawal, learned counsel for appellant and perused the record. Service upon respondent has been affected by publication in daily newspaper-Hindustan, Meerut Edition, dated 19. 02. 2017. Service upon respondent is deemed sufficient. None appeared on his behalf though the case is called in revised. Hence, we proceed to hear and decide appeal ex parte after hearing learned counsel for appellant.

(2.) It is stated that matter is very short and can be decided on the basis of record of this appeal as well as lower Court record which has already been received. Therefore, looking to the financial scarcity of appellant, we dispense with filing of paper book and proceed to decide matter on the basis of record of appeal and that of Court below.

(3.) This is a plaintiff's appeal filed under Section 19 of Family Court Act, 1984 (hereinafter referred to as the "Act, 1984") arising from judgment and decree dated 18. 07. 2007 passed by Sri S. S. Yadav, Principal Judge, Family Court, Meerut dismissing Divorce Petition No. 548 of 2006 filed by plaintiff-appellant under Section 13(1) of Hindu Marriage Act, 1955 (hereinafter referred to as the "Act, 1955").