CHANDER PARKASH Vs. MITHLESH

JUDGEMENT

(1.) Present revision petition is directed against the order passed by the court below whereby application moved by respondent- wife for setting-aside ex-parte decree of divorce has been allowed.

(2.) Learned counsel for the petitioner has assailed the order. According to him, respondent- wife was duly served during the proceedings instituted by petitioner-husband. As she failed to appear, ex-parte decree was passed against her. The court below has gravely erred in setting aside the decree. Order being unsustainable deserves to be set-aside.

(3.) I have heard learned counsel for the petitioner.