PRIYANKA SENAPATI Vs. PRIYABARTA MISHRA

JUDGEMENT

(1.) Heard this appeal on merit on consent of both the counsel.

(2.) This appeal involves a challenge to an ex parte judgment and decree of the competent Court in C.P. No.166 of 2021 thereby finally dissolving the marriage between the parties. This appeal is brought apart from other grounds with serious allegation of deciding the lower Court proceeding ex parte against the respondent-Petitioner herein.

(3.) Taking this Court to the nature of disposal of the proceeding through the impugned order, Mr. Bhuyan, learned counsel for the wife-Appellant attempted to establish his allegation of deciding the lower court proceeding ex parte. There has also been filing of detail order sheet vide Annexure-1. Taking this Court to the order sheet an attempt is also made by Mr. Bhuyan, learned counsel for the wife-Appellant to establish that for three is notice by way of Newspaper publication, there is inadvertent omission resulting non-attendance of the wife-Appellant.