ROUF AHMAD ZAROO Vs. R. BAZAZ

JUDGEMENT

(1.) Statutory period for presuming service has expired, no one has appeared on behalf of the respondent, therefore, is proceeded in ex parte.

(2.) By medium of this appeal, order dated 01.02.2014, passed by the Court of 1st Additional District Judge, Srinagar, in an application filed by the appellant under Section 25 of the Guardian and Wards Act, is sought to be reversed.

(3.) The appellant was married to the respondent, from the wedlock, one daughter named Ms. Rehmat was born who is presently eight years old. According to appellant marital relations did not last long, as a result whereof marriage was dissolved on 17th February, 2011, ever since parties have been living separately.