TARSEM SINGH Vs. JAGO DEVI

JUDGEMENT

(1.) BY way of this appeal, Tarsem Singh -appellant/petitioner (hereinafter referred to as 'the petitioner') assailed the judgment and decree dated 06.06.2009 passed by the learned Additional District Judge (Adhoc)/Fast Track Court, Panchkula, dismissing H.M.A Case No. 48 dated 05.11.2008, filed by him against his wife Jago Devi - respondent for dissolution of their marriage.

(2.) THE facts garnered from the record are as under: The marriage between the parties was solemnized on 25.05.1993 according to Hindu Rites and ceremonies. After marriage, they lived together as husband and wife at village Cheerha and two sons aged 14 and 12 years (at the time of filing of the petition) were born out of the wedlock.

(3.) DESPITE repeated issuance of the notices to the respondent and ultimately serving notice through substituted mode i.e. by way of publication in newspaper, the respondent did not appear to contest the petition and was proceeded against ex -parte.