SMT. MANBHAR DEVI Vs. SHRI SATYA NARAIN SHARMA

JUDGEMENT

(1.) The instant misc. appeal has been filed u/Sec.19 of the Family Courts Act, 1984 assailing the ex-parte judgment and decree dated 30.06.2007 and also the order dated 10.03.2008 passed by the ld. Family Court, Ajmer on the application filed by the appellant-wife under Order 9, Rule 13 Code of Civil Procedure for setting aside ex-parte decree dated 30.06.2007.

(2.) The appeal was admitted and notices were issued by this court on 11.12.2008 and operation and effect of the ex-parte decree dated 30.06.2007 was kept in abeyance.

(3.) As per office report dated 26.06.2014 notices on the sole respondent are duly served but no one has put in appearance on behalf of the respondent-husband despite service.