HARISH KUMAR Vs. MAINA DEVI

JUDGEMENT

(1.) Heard.

(2.) This misc. appeal is directed against the order dated 27.02.2020 passed by Family Court, Hanumangarh in Civil Misc. Case No.52-A/2018 whereby an application preferred by the respondent under Order IX Rule 13 CPC for setting aside the exparte decree of dissolution of marriage, has been allowed.

(3.) The facts relevant are that the appellant preferred an application under Section 13-A of the Hindu Marriage Act, 1955 (for brevity, hereinafter referred to as 'Act of 1955') against the respondent seeking dissolution of marriage by decree of divorce.