PRADEEP NANDRAJOG,J. - (1.) Notwithstanding no assistance rendered to this Court by either party for the reason neither counsel is appeared, we have perused the record and the impugned decision.
(2.) As per Section 13 (1A) (ii), a marriage can be desolved by granting a decree of divorce on the ground that there has been no restitution of conjugal rights between the parties to the marriage for a period of one year or upwards after the passing of a decree for judicial separation in a proceedings to which they were parties.
(3.) At the trial, the appellant proved, as pleaded in the petition seeking divorce, that filed in the year 2008, on 23.06.2010 the learned Family Court had granted a decree for restitution of conjugal rights in his favour and against the respondent.;