MANJEET SINGH Vs. MANJEET KOUR

JUDGEMENT

(1.) REVISION Petition has been submitted to set aside the order passed by learned 3rd Addl. District Judge Srinagar dated: 20 -04 -2000.

(2.) IT appears that petitioner filed a petition under section 10/13 of Hindu Marriage Act for judicial separation and divorce in the court of 3rd Addl. District Judge Srinagar. The present respondent was summoned but she absented, the proceedings were set exparte on 20 -11 -1995, resulting in exparte decree on 5th June 1997. Subsequently the respondent moved trial court for setting aside the exparte decree on 14 -11 -1996. The petition being time barred and application for condonation of delay was also submitted alongwith the petition which was considered by the trial court and allowed vide order dated: 20 -04 -2000. The validity of this order has been challenged in the present revision petition.

(3.) THE respondent in the present revision petition is shown to have been represented by Mr. M. Ahmad but is not present today. Since the petition is pending for more than a year and involves purely a question of law, same is taken up for adjudication. Heard the learned counsel for petitioner.