MANDEEP KAUR Vs. DHARAM LINGAM

JUDGEMENT

(1.) Assailing the judgment dated 17.03.2015 vide which HMA case No.22 of 11.03.2014 filed by appellant-wife Mandeep Kaur against respondent -husband Dharam Lingam under Sec. 13B-1(ia)(1b) of the Hindu Marriage Act, 1955 (for short 'the Act') for dissolution of their marriage was dismissed by learned Additional District Judge, Ludhiana, the appellant -wife preferred the instant appeal.

(2.) As indicated in the impugned judgment by learned Additional District Judge, Ludhiana, on notice of the petition, the respondent-husband had appeared through counsel but when the case was fixed for filing written statement, he absented from hearing and was proceeded against ex-parte.

(3.) During the instant appeal proceedings, notice of motion was issued to the respondent. At the first instance, notice issued was received back unserved with the report unclaimed . Subsequently, the notice sent through registered cover was not received back served or otherwise. Since more than 30 days had passed after the registered notice was issued, it is assumed that the registered AD had reached its destination.