- (1.) The petitioner has filed a divorce petition being Divorce Petition No. 47 of 2010 under Section 13 of the Hindu Marriage Act before the Civil Judge (Senior Division), Kaushambi which has remained pending.
(2.) According to the petitioner, the marriage was solemnized in the year 2001. However, out of the aforesaid wedlock, one girl child was born. It is further submitted that the wife-respondent no.2 is staying with her parents in Bangalore since 2003. The petitioner has filed the aforesaid case for dissolution of marriage in which vakalatnama has been filed on behalf of respondent no.2.
(3.) The order sheet reveals that the case was time and again listed but was adjourned.;