NIRMALA Vs. VIJAY KUMAR GEHLOT

JUDGEMENT

(1.) Appeal herein is directed against the ex-parte judgment and decree dtd. 5/3/2024 passed by learned Family Court No.1, Bikaner whereby the marriage between appellant - wife and the respondent - husband was dissolved under Sec. 13 of the Hindu Marriage Act, 1955.

(2.) The respondent/husband of the appellant, filed a petition under Sec. 13 of the Hindu Marriage Act, 1955 seeking dissolution of marriage on the grounds of cruelty and desertion. Notices were issued to the appellant on 15/3/2023. Thereafter, upon hearing only the counsel for the respondent and in the absence of the appellant, the learned Trial Court proceed ex parte to allow the petition. Thus an ex parte decree of dissolution of marriage was passed vide judgment dtd. 5/3/2024.

(3.) In the aforesaid factual background, we have heard the rival contentions and perused the case record.