PIYUSH KUMAR JHA Vs. DEISY DEVI

JUDGEMENT

(1.) This appeal is against the judgment and order dated 24th October, 2011 passed in Matrimonial Case No. 144/2010 by the Principal Judge, Family Court, Bhagalpur, whereby the application filed by the petitioner/appellant was dismissed.

(2.) The sole respondent, before the court below and here in the appeal, is Smt. Deisy Devi. Notices were sent by all processes and ultimately upon her nonappearance there was paper publication as before the trial court also, as before this Court, but she has chosen not to appear.

(3.) It is under the aforesaid circumstances we have decided to hear this application finally at this stage itself.