Saurabh Lavania, J. - (1.) Heard learned counsel for the appellant and learned counsel for the respondent.
(2.) By means of the present appeal, the appellant has challenged the impugned judgment dated 30.01.2019 passed by Additional Principal Judge, Family Court, Lucknow.
(3.) Learned counsel for the appellant submits that the impugned judgment dated 30.01.2019 passed by Additional Principal Judge, Family Court, Lucknow is an ex-parte order and was passed without providing any opportunity of hearing to the appellant. The appellant's application for recall of order dated 28.08.2018 (order to proceed ex-parte) was also not taken note of by the court below while passing the judgment under appeal. As such, the impugned judgment is liable to be interfered.;