RAKESH KUMAR AGARWAL Vs. SUNITA AGARWAL

JUDGEMENT

(1.) Heard learned counsel for the appellant as also the learned counsel for the respondent.

(2.) Learned counsel for the respondent has submitted that the respondent has filed an Interlocutory Application being I.A. No.4743 of 2017, for enhancement of maintenance amount and he wants to press the said application.

(3.) This appeal is directed against the Judgment and Decree dated 27.02.2015, passed by the learned Principal Judge, Family Court, East Singhbhum, Jamshedpur, in Matrimonial Suit No. 02 of 2014, whereby, the suit filed by the appellant husband for dissolution of marriage between the parties by a decree of divorce has been dismissed by an ex-parte Judgment, as the respondent wife did not appear in the Court below.