ARINDAM LODH, J. - (1.)In terms of order dtd. 10/11/2022 passed by this court, the appellant-wife is present before this court. The respondent-husband is absent on call.
(2.)The instant appeal is filed under Order 43 Rule 1(k) of the CPC read with sec. 19(1) of the Family Court 's Act read with Sec. 28 of the Hindu Marriage Act, 1955 against the order dtd. 11/3/2022 passed by the Judge, Family Court, Agartala, West Tripura in case no. Civil Misc. (Restoration) 66 of 2019.
(3.)On perusal of the record, prima facie, though it shows that the order passed by the court below with regard to rejecting the application for setting aside the ex parte order dtd. 26/3/2019 passed in T.S. (Divorce) 195 of 2018 on the ground that despite notice has been served, the respondent-wife did not appear before the court.
;