TEENA Vs. KANHAIYA LAL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Impugned order dated 08.02017 has dismissed an application filed by the appellant praying for setting aside of the ex parte decree of divorce dated 16.10.2015.

(3.) The petition for divorce filed by the respondent was listed before the Court on 28.05.2015. Notice was issued by registered post only returnable for 107.2015. On the basis of the report of the postman that the appellant had refused to accept the notice it was ordered on 107.2015 that the appellant shall be proceeded against ex parte.