PRAKASH KISHORE Vs. PUTUL DEVI

JUDGEMENT

(1.) No one appears on behalf of the respondent despite Counsel having entered appearance and filed Vakalatnama.

(2.) The Appeal assails judgment and decree dated 02.06.2009 of the Principal Judge, Family Court, Nalanda at Biharsharif, dismissing Matrimonial Case No. 55 of 2007 filed by the Appellant seeking divorce from the respondent.

(3.) Learned counsel for the Appellant submits that the respondent was impotent. The marriage was therefore never consummated. Continuous denial of sexual relations justifies divorce. The respondent additionally deserted the Appellant since 2007. The non-appearance by the respondent is evidence that she has no more interest in the matter. The marriage has become virtually dead. Divorce should therefore be granted.