J.V. Gupta, J. - (1.) This appeal is directed against the order dated 8-2-1985 of the District Judge, Ambala, whereby the application filed on behalf of the appellant (wife) for setting aside the ex parte decree dated 1-3-1984 under section 9 of the Hindu Marriage Act was declined.
(2.) Marriage between the parties was solemnized on 9-12-1973. On 15-1-1983, the appellant-wife filed an application for maintenance under section 125 of the Criminal Procedure Code, Thereafter, the respondent-husband filed a petition under section 9 of the Hindu Marriage Act for restitution of conjugal rights on 4-3-1983. In that petition, ex parte decree was obtained on 1-3-1984. Application for setting aside the same was filed on behalf of the wife on 20-3-1984 alleging that she was never served in the petition and, therefore, the ex parte decree has been wrongly passed. That application was contested on behalf of the respondent-husband. The learned District Judge found that the wife has failed to make out a sufficient ground for setting aside the ex parte decree and thus dismissed the same.
(3.) Efforts were made in this Court for reconciliation between the parties. At one stage, the wife had gone with her husband from the Court itself. Unfortunately, the very next day, it was reported that the respondent-husband was not willing to take her to his house as agreed in this Court.;