MUKRAJ Vs. GEETA BAI MEENA

JUDGEMENT

(1.) Petitioner-husband has preferred this revision petition under Sec. 115 of the Code of Civil Procedure, assailing the Order dtd. 12/1/2021 passed in Civil Misc. Application No.36/2019 by the Court of Civil Judge and Judicial Magistrate, Gangapur City, whereby and whereunder on the application of respondent-wife filed under Order 9 Rule 13 CPC, an ex parte decree dtd. 15/2/2019 for dissolution of marriage dtd. 11/3/2012 passed in Civil Suit No.106/2018 titled Mukraj Vs. Geeta Bai has been quashed and consequently, ex parte proceedings in the divorce petition against the respondent-wife have been set aside.

(2.) Heard counsel for both parties, perused the impugned order and material placed on record.

(3.) From the record, it is undisputed fact that parties belong to Meena Caste and their marriage was solemnized according to the rights and customs of their cast on 11/3/2012 at Village Barh Ramser. Out of this wedlock, one girl child born, who is minor and presently residing with respondent-wife. It is also not in dispute that petitioner-husband is Junior Engineer and presently posted in JVVNL, District Karauli.