SMRUTI MISHRA Vs. NIRANJAN LENKA

JUDGEMENT

(1.) This appeal under Section 19 of Family Courts Act, 1984 has been filed by appellant Smruti Mishra challenging the judgment and order dated 9.12.2013 passed by the learned Judge, Family Court, Puri in Civil Proceeding No.105 of 2012 in dismissing the petition filed by the appellant for dissolution of the marriage under Section 27 of Special Marriage Act, 1954.

(2.) The appellant filed the petition with a prayer for passing a decree for dissolution of her marriage with the respondent which was solemnized as per the marriage certificate dated 24.12.2009 issued by Marriage Officer, Khurda at Bhubaneswar.

(3.) The petition under Section 27 of Special Marriage Act was filed on 19.06.2012 and notice was issued to the respondent. In spite of valid service of notice on the respondent, since he did not appear to contest the case, on 7.8.2013 the service on the respondent was held to be sufficient and petitioner was directed to be proceeded ex-parte.