- (1.) No one appears for the Respondent despite service of notice.
(2.) The present appeal arises from order dated 19.07.2014 allowing the application filed by the Respondent for restitution of conjugal rights filed under Section 9 of the Hindu Marriage Act, 1955.
(3.) We have heard counsel for the parties and in view of the nature of the order proposed we do not consider it proper to deal with the entire facts of the case except to the extent necessary for purposes of the present order so as not to prejudice either of them.;