KYNTIEW AKOR SUCHIANG Vs. WOSTON HYNNIEWTA

JUDGEMENT

(1.) Appellant's case in nut-shell is that;

(2.) Heard Mr S Jindal, learned counsel for the appellant who submits that learned Judge, District Council Court, East Khasi Hills District, has passed an ex-parte judgment in Divorce Suit No.45 of 2013 on 26.09.2014.

(3.) Being aggrieved by the said judgment, appellant approached the learned Court of the District Council, for vacating the ex-parte judgment but the same was rejected vide order dated 31.07.2015.