- (1.) Challenge is to an order dated 11.08.2015 allowing application filed by the respondent under Order 9 Rule 13 of the Code of Civil Procedure. The respondent was treated to have been served in view of the report of the Process Server that the respondent had refused to accept the notice sent by the Family Court. In the impugned order learned Judge, Family Court has noted that the person who allegedly identified the respondent at the time refusal report was recorded by the Process Server was not an inhabitant of the area and thus could not identify the respondent.
(2.) We find good reasons recorded by the learned Judge, Family Court.
(3.) Dismissing the appeal we would commend to the Family Court to expedite the divorce petition filed by the appellant for the reason it pertains to the year 2010.;