JAGJIVAN MOCHI Vs. SMT. SHITALEE DEVI

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) The sole respondent has not appeared in this case, in spite of valid service of notice upon her as way back in the year 2014 itself.

(3.) The appellant is aggrieved by the Judgment and Decree dated 19th May 2012, passed by the learned Principal District Judge-cum-Principal Judge, Family Court, Lohardaga, in M.T.S Case No.09 of 2005, whereby the matrimonial suit filed by the appellant under Sec. 13(1)(i) of the Hindu Marriage Act, with a prayer for dissolving the marriage between the parties by a decree of divorce on the ground of alleged adultery of his wife, has been dismissed by the Court below.