- (1.) PARTIES are present in -person today in the Court.
(2.) THIS miscellaneous appeal has been preferred by the wife -appellant against the order dated 22.05.2010 passed by the learned Judge, Family Court No. 1, Jaipur whereby the application submitted for restoration of the application filed under Section 13B of the Hindu Marriage Act has been dismissed. An application under Section 13B of the Hindu Marriage Act was filed by the parties on 14.12.2009 for dissolution of their marriage, which was solemnzied on 26.08.2006.
(3.) THE learned Family Court had fixed the matter for the appearance of the parties on 21.12.2009 and thereafter on 05.01.2010 and 20.01.2010 respectively. On the said date the appellant was present. The respondent could not attend the Court as he was met with an accident, as such the petition came to be dismissed.;