MANISH SONI Vs. USHA SONI

JUDGEMENT

(1.) Heard.

(2.) In challenge is the order of learned Family Court, Jaipur passed on 6.11.2012, whereby the respondent's application seeking setting aside ex parte decree of divorce dated 14.10.2010, was allowed.

(3.) Briefly stated facts, so far as they are relevant for the purpose of disposal of this Misc. Appeal, are that the appellant filed a petition against the respondent under Sec. 13 of the Hindu Marriage Act, seeking divorce on the ground of cruelty. However, the petition was amended and alleging the respondent to be mentally sick person, she was sued through guardian (her father) Shri Motilal Soni.