- (1.) The parties are present in person and there is no possibility of a settlement for the reason the respondent was agreeable for divorce provided she was paid permanent alimony in sum of Rs.15,00,000/-. The appellant who is present in person stated that he does not have the money.
(2.) The respondent states that if this be the position she is agreeable for a divorce without any permanent alimony demand.
(3.) Appellant's petition seeking divorce came to be dismissed in default and the impugned order challenges the dismissal of application filed by the appellant under Order 9 Rule 9 of the Code of Civil Procedure.;