BANITA @ MONA Vs. AMIT SAREEN

JUDGEMENT

(1.) As per the report of the process serving agency, the respondent had obtained the summons and disappeared on 18.05.2017. Report of the process server to that effect has been submitted.

(2.) In view of the said circumstances, we are of the considered opinion that the respondent-husband, who has obtained an ex-parte decree under section 11 of the Hindu Marriage Act, is intentionally adopting evasive approach to appear and contest the appeal.

(3.) Case has been called twice. No one has put in appearance on behalf of the respondent-Amit Sareen. The respondent is proceeded against ex-parte and the appeal has been considered after going through the records of the lower Court.