RAJESH KUMAR Vs. SHWETA TIWARI

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) This appeal under Section 19 of the Family Court Act, 1984 is directed against the order dated 27/01/2018 passed by Principal Judge, Family Court, Vidisha; whereby an exparte decree of divorce in Civil Suit No. 226A/2014, passed on 13/07/2015 has been set aside.

(3.) At the outset, certain facts need mention. That after the exparte decree and before setting it aside vide impugned order, present appellant got married on 13/07/2016. In view whereof, we advised the parties, more particularly the appellant to come forward and amicably settle the issue. However, the appellant insisted upon arguing the matter and reserved his right to settle the same before trial Court.