DIPALI GOSWAMI Vs. BHASKAR SARMA

JUDGEMENT

(1.) Heard Mr. P. Upadhyay, learned counsel for the petitioner. Also heard Mr. D. Sarma, learned counsel, appearing for the respondents.

(2.) The marriage between the parties was solemnized in the month of February, 2002.

(3.) The respondent husband filed a petition for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 which was registered as Title Suit (D) Case No. 28 (DM)/2011 in the Court of the learned District Judge, Darrang at Mangaldai. An ex parte decree was passed on 30.06.2012. The present petitioner filed an application under Order 9 Rule 13 read with Section 151 CPC, which was registered as Misc. (J) Case No.9/2015.