K.S. Garewal, J. - (1.) THIS appeal has been filed by Charanjit Kaur to challenge the dismissal of her petition for divorce by learned Additional District Judge, Moga vide judgment dated April 4, 2005.
(2.) CHARANJIT Kaur was married to Harinarain Singh on February 4, 1996. She gave birth to a daughter named Daljit Kaur on October 25, 1996. In 1999 her husband Harinarain Singh went abroad without her consent. She later came to know that he was in Italy. Harinarain Singh did not remain in touch with her and nor did he speak to her on telephone. Charanjit Kaur returned to her parents and filed the petition on July 26, 2004 pleading that she had been deserted since 1999 and efforts of the panchayat had remained fruitless. Notice of the petition was given to the respondent, notice was also served on respondent's mother Bhagwan Kaur but the respondent did not appear inspite of service. However, a letter sent by the respondent was received by the Court. On December 13, 2004 respondent was proceeded against ex parte and ex parte evidence was recorded.
(3.) THE learned Trial Judge came to the conclusion that the petition was collusive and the Court could not grant a collusive decree of divorce. Therefore, ex parte evidence of the petitioner was of no avail.;