DEEPA RAJ KUMAR SINGH Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The matter has come for confirmation of judgment and decree dated 28- 11-1998 passed by the 6th Additional District Judge, West Champaran, Bettiah in Divorce Case No. 13/93.

(2.) The short facts of the case are that Divorce Case No. 13/93 was filed by Deepa Raj Kumar Singh, the wife of the respondent. The respondent appeared in the case and filed written statement. In the written statement it has been stated that a decree of dissolution of his marriage with the petitioner (wife) be passed. The Court below proceeded with the considering the evidence and the materials on record the Court passed the judgment and decree as indicated above and referred the matter for confirmation under Section 17 of the Indian Divorce Act, 1869. Thus, the case has been placed before us.

(3.) Notices were issued to the parties but could not be served and, as such, under the direction of the Court notices were published in two daily newspapers, namely, the Times of India arid the 'Aaj'. It has been reported that in spite of publication of notices neither party has entered appearance.