MANJIT KAUR Vs. PARMINDER SINGH

JUDGEMENT

(1.) Impugned in the present appeal is the order dated 16.12.2013, passed by the learned Additional District Judge, SAS Nagar, Mohali, whereby the application filed by the appellant under Order 9 Rule 13 of the Code of Civil Procedure for setting aside the ex-parte decree of divorce dated 11.12.2009 was dismissed.

(2.) Suffice it to say that the parties were married on 26.11.2003 in accordance with sikh rites and ceremonies at Patiala.

(3.) Out of the marriage, one daughter, namely, Harpreet Kaur was born on 1.3.2005.