BISHNU BHAGAT Vs. PUSHPA DEVI

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER obtained ex parte decree of judicial separation in divorce case No. 9/95 against his wife. The opposite party -wife filed application for setting aside the ex parte decree on the ground inter alia that she was posted at Tamar as Supervisor in "Bal Vikas Pariyojana" and after her transfer from Simdega she could not consult her lawyer. She also made other grounds for no appearing in the Court when the suit was heard ex parte. Learned Addl. District and Sessions Judge after satisfying himself with sufficient cause, set aside the ex parte decree by passing the impugned order.

(3.) WITH the aforesaid observation and direction this revision application is disposed of.