UMA MINDA Vs. SUSHIL MITTAL

JUDGEMENT

(1.) THE appellant having been declined a decree for dissolution of her marriage with the respondent, is before this Court assailing the judgment and order dated 17. 02. 2004 passed by the learned Principal Judge, Family Court, Kamrup, Guwahati in Case No. FC (Civil) 169/2000.

(2.) WE have heard Mr. P. Kataki and Ms. S. Khataniar, Advocates for the appellant- wife. The respondent, however, remained unrepresented.

(3.) THE appeal thereafter, was admitted on 23. 11. 2006 and notices was ordered to be issued on the respondent. The notice, thus, issued again by registered post with A/d to the respondent having been returned with the endorsement "addressee had left", on the prayer made by the appellant, she was permitted to publish the same in two dailies, i. e. the Assam Tribune and Hindustan Times. The notices having been published as ordered, this Court by order dated 10. 09. 2008 passed in M. C No. 2501/2008 accepted the service on the respondent and also permitted the appellant to effect amendments to the memorandum of appeal as sought for by her. Noticeably, even, thereafter, the respondent did not enter appearance in the appeal. The ex-parte hearing of the appeal against him is thus in the above factual premise.