- (1.) Heard learned Counsel for the parties.
(2.) Respondent sued appellant for divorce by presenting the petition on 28.7.2011. He disclosed appellant's address as resident of Village Purkul, Post Office Bhagwantpur, Dehradoon (Uttrakhand). The appellant could not be served at the said address for the reason she claims that her father who was earlier having a house in the village in question had shifted to house from 42/1 Haripur Kanwli, New Patel Nagar Dehradoon (Uttrakhand). The appellant was finally served by publication in a local newspaper in Dehradoon. She was proceeded against ex-parte and decree of divorce was granted on 18.9.2012.
(3.) Concededly appellant had lodged a complaint before the police authorities in Dehradoon on the Mahila Helpline on 18.11.2011 and the respondent was served. He appeared on 10.4.2012. In said proceedings it was made known to the respondent that the appellant was residing at House No.42/1 Haripur Kanwli, New Patel Nagar Dehradoon (Uttrakhand). He also participated in conciliation proceedings on 19.5.2012. He did not inform in said proceedings that he had sued the appellant for divorce in the State of Rajasthan. He continued to participate in the conciliation proceedings in Dehradoon and for the first time informed on 5.7.2014 that he had obtained the ex-parte decree of divorce.;