- (1.) Inspite of service of notice, no one is present on behalf of the respondent.
(2.) Heard, Sri Satish Chandra Srivastava, learned Counsel for the appellant.
(3.) Learned Counsel for the appellant submitted that marriage between appellant Smt. Hema Srivastava and Sri Arvind Kumar Srivastava was solemnized in the year 2010 as per Hindu Rights and Rituals. After sometime the matrimonial relation between the appellant and respondent became strained and the appellant left her matrimonial home and went to her parental home and living with her father.;