NAVIN SINHA,C.J. - (1.) The present appeal arises from order dated 6.11.2015 rejecting Civil Misc. Application No. 12/2013 filed under Order 9, Rule 13 read with Section 151 CPC for recalling the ex-parte order dated 28.2.2013 and to hear afresh Civil Case No. 75/2012.
(2.) On 28.2.2013 an ex-parte order for restitution of conjugal rights was passed in favour of the Respondent in Civil Case No. 75/2012 on an application preferred by him. The Appellant is stated not to have entered appearance despite valid service of notice.
(3.) We have heard counsel for the parties.;