SEEMA DHAND Vs. RAKESH DHAND

JUDGEMENT

(1.) Rakesh Dhand was married to Seema Dhand on 17.4.1988 at Karnal. Unfortunately, their marriage ran into rough weather. Rakesh Dhand filed petition under Section 13 of the Hindu Marriage Act against her for dissolution of his marriage with her by a decree of divorce. She contested that petition and filed written statement. The following issues were framed for adjudication.

(2.) On 5.8.1999, when the case was fixed for evidence of the petitioner, neither the respondent nor her counsel turned up and, as such, Seema Dhand was proceeded against ex parte.

(3.) Vide order dated 9.8.1999, this petition for divorce was allowed ex parte in favour of Rakesh Dhand and against Seema Dhand and he was granted a decree of divorce dissolving his marriage with Seema Dhand.