LAWS(P&H)-2019-8-263

VANDANA ANAND Vs. PAWAN ANAND

Decided On August 26, 2019
Vandana Anand Appellant
V/S
Pawan Anand Respondents

JUDGEMENT

(1.) The instant appeal has been preferred by Vandana Anand (wife) against the impugned judgment and decree dtd. 4/1/2017 passed by the District Judge, Family Court, Gurgaon, whereby her petition filed under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 seeking dissolution of her marriage with the respondent/husband-Pawan Anand was dismissed.

(2.) It would be pertinent to mention that during the pendency of the instant appeal the service upon the respondent-husband remained uneffected and hence vide order dtd. 1/3/2018 of this Court the respondent was ordered to be proceeded against ex-parte. Hence, we now proceed to hear and decide the appeal ex-parte after hearing the learned counsel. It may also be mentioned that even before the Family Court, Gurgaon, the service upon the respondent-husband could not be effected through various modes of substituted service as provided under the High Court Rules and Orders Vol.4, Chapter 7 Part-B. Resultantly, he was proceeded against ex-parte by the Family Court, Gurgaon, as well.

(3.) Few facts necessary for adjudication of the instant appeal as pleaded by the wife (appellant herein) in the petition before the Family Court may be noticed.