SANGEETA DUBEY Vs. RAKESH DUBEY

JUDGEMENT

(1.) The appellant has filed the present appeal challenging the order dated 23/2/2010 passed by 1 st Additional Principal Judge, Family Court, Jabalpur in M.J.C. No.16/2009.

(2.) The plaintiff/respondent had filed an application under Section 13(1)(a) of the Hindu Marriage Act, 1955 against the appellant/defendant for divorce.

(3.) The trial Court proceeded ex -parte against appellant and passed ex -parte judgment and decree dated 6/9/2006 thereby decreeing the suit of divorce filed by the respondent/ plaintiff. The appellant after coming to know about the ex - parte judgment and decree, had moved an application on 13/10/2006 for setting aside the ex -parte judgment and decree.