AMITA SANGMA Vs. BREMILA SANGMA

JUDGEMENT

(1.) THIS instant petition is directed against the Impugned judgment and order dated 24.09.2013 passed in S/C Misc. Case No. 86 of 2010.

(2.) NONE has appeared for and on behalf of the respondent inspite of the notices published in the local daily newspaper "The Shillong Times" as well as the local daily newspaper "Mawphor". Hence, this court's order for ex -parte proceeding. But, till passing of this order, none is present for and on behalf of the respondent.

(3.) THE petitioner's case in a nutshell is that: