ANKIT Vs. VERSHA PRAJAPAT

JUDGEMENT

(1.) Submissions were made by both the parties on the petition filed under Section 19(4) of the Family Courts Act, 1984 which arises from the order dated 19.06.2018 and 14.11.2018.

(2.) The respondent Smt. Versha Prajapat had earlier filed a maintenance case under Section 125 of the Hindu Marriage Act against the applicant Ankit. This matter was sent to Pramarsh Kendra for reconciliation proceedings. However, on 19.06.2018, the respondent was found absent. The mediation report was however put up before the Presiding Officer. The respondent Ankit (applicant herein) was declared ex-parte at 3:45 P.M. and the case was posted for ex-parte evidence. On 02.11.2018, ex-parte evidence was recorded and on 14.11.2018, judgment was pronounced.

(3.) Aggrieved with the order dated 19.06.2018 in which the respondent was declared ex-parte and order dated 14.11.2018 in which ex-parte maintenance was pronounced. The present revision has been filed in which, it has been stated that the applicant had appeared before the Court on 19.06.2018, but the file was not available with the concerning clerk and the clerk had informed the applicant that file had been sent for mediation proceedings and therefore, there was no opportunity for the applicant to append his signatures on the order sheet and the Presiding Officer has signed the order sheets written by the clerk Sangeeta Verma.