RANDHIR KUMAR Vs. RESHMA KUMARI

JUDGEMENT

(1.) Heard Mr. Manish Kumar No. 13, the learned Advocate for the appellant/husband and Mr. Kumar Uday Bhanu Roy, the learned Advocate for the respondent/wife.

(2.) On an application filed by the respondent/wife for restitution of conjugal rights, the Family Court, Patna had issued notice to the appellant/husband, which was never served upon him.

(3.) It has been urged on behalf of the appellant that even when the service report of the notice was not filed in the Court, the Court ordered for paper publication and ultimately this case was decided ex-parte, directing the appellant to take back the respondent and restore the conjugal relationship.