SUDERSHAN KAUR Vs. TEJINDER SINGH TOKHI

JUDGEMENT

(1.) Sudershan Kaur appellant and Tejinder Singh respondent were married on October 5, 1975. On May 4, 1978, the appellant filed a petition for divorce against the respondent on the grounds of desertion and cruelty.

(2.) The respondent who had gone to Iran could not be served personally. His substituted service was effected by publication. He did not put in appearance. Ex parse proceedings were ordered to be taken against him.

(3.) The appellant led ex parse evidence in support of her petition. The trial Court vide order dated December 14, 1978, found that the appellant had failed to prove desertion and cruelty on the part of the respondent and consequently dismissed her petition. It is against this order that the present appeal is directed.