GEETA KAMARI Vs. ASHOK KUMAR PRASAD

JUDGEMENT

(1.) This Misc. Appeal under Order XLIII, Rule 1 (d) of the Code of Civil Procedure arises out of a judgment, dated 22-7-1989 passed by Sri Uma Shankar, 1st Additional District Judge in Miss. Case NO. 1 of 1989.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The respondent filed an application under Section 10 (1) of the Hindu Marriage Act, 1955 for giant of a decree for judicial separation. The said application was registered as Matrimonial Title Suit No. 25 of 1988. In the aforementioned suit, the appellant appeared on 28-7-1988 and filed her written statement on 19-11-1988, 8-12-1988 was the date fixed for settlement of issues and on that date issues were settled.