JASJIT SINGH JAGGI Vs. NAVDEEP KAUR

JUDGEMENT

(1.) Petitioner has filed this petition challenging the order dated 17.5.2014 whereby ex-parte judgment and decree dated 27.7.2010, were set aside. I have heard the learned senior counsel for the petitioner and have

(2.) Petitioner had filed the petition under Section 13 of the Hindu Marriage Act, 1955 seeking a decree of divorce. The said petition was allowed in ex-parte vide judgment and decree dated 27.7.2010. Respondent moved in application for setting aside the said judgment and decree. Vide impugned order dated 17.5.2014, application moved by the respondent was allowed. Hence, the present petition.

(3.) The question that requires consideration in the present case is as to whether respondent had received the summons in the divorce petition filed by the petitioner.