A.M.BHATTACHARJEE, J. - (1.) The decree for divorce passed by the learned Additional District Judge in favour of the Petitioner-husband has, as it must, come up before us under Section 17 of the Divorce Act, 1869, for confirmation or such other order as the matter would warrant.
(2.) The matter was heard ex parte in the trial Court and it has not been urged before us by or on behalf of the respondent that such ex parte hearing was in any way illegal, irregular or improper. This aspect therefore need not detain us.
(3.) Not that a suit heard ex parte must be decreed; it may, even if uncontested, still be dismissed if there is any legal bar thereto or such infirmity in the evidence which cannot sustain a decree. No such infirmity, either in law or on facts, shows its head.;