RAJESH DASS Vs. USHA DASS OPPOSITE PARTY

JUDGEMENT

(1.) This petition has been placed before this Court for confirmation of decree of judicial separation passed by the IIIrd Additional Judge to the Court of District Judge, Hoshangabad, dated 30th April, 1994.

(2.) Smt. Usha Das filed a petition against Rajesh Das for decree of judicial separation on the ground of adultery and cruelty against her husband that he is living in adultery with one Minakshi and he is also treating her cruelty by beating her. Petition was contested by the other side and the husband denied the allegations. On the pleadings of the parties about 6 issues were framed and the Learned Additional District Judge after recording necessary evidence of the petitioner granted a decree of judicial separation. After filing written statement the respondent did not appear to contest and remained ex parte, therefore, evidence was recorded ex parte and decree of judicial separation was passed and same has been placed for confirmation.

(3.) Notices were issued to both the parties but none appeared before this Court.