SEEMA MALL Vs. ARUN MALL

JUDGEMENT

(1.) Heard Mr. D. K. Deori, learned counsel for the appellant.

(2.) None appears for the sole respondent, despite the name of the learned counsel having being duly reflected in the cause list.

(3.) This appeal has been preferred against the judgment and order dated 12.05.2015 passed by the Court of learned District Judge, East Sessions Division, Tezu, Arunachal Pradesh in connection with marriage Title Matrimonial Suit No. 09(L)2011, granting a decree of divorce under Section 13(i -a) (i -b) of the Hindu Marriage Act, 1955 in favour of the respondent/petitioner (Husband).