DIPANJALI SIKDAR Vs. SANTOSH SINGH

JUDGEMENT

(1.) The report of the department as regards service be kept with the record.

(2.) In spite of several attempts being made to ensure the appearance of the respondent, the respondent is not represented. The administrative notices appeared to have been received on behalf of the respondent by one "Pinki Singh". The respondent has adequate notice of the pendency of this appeal and in spite of being aware of the fact that this appeal is likely to be taken up for hearing, the respondent has chosen not to contest the proceeding.

(3.) The appellant has filed the suit for divorce under Sec. 27 of the Special Marriage Act on the ground of cruelty. In the Plaint, the appellant has clearly stated that she was tortured by the respondent and there was no relationship of husband and wife between them.