- (1.) Heard the counsel appearing for the parties and with their consent this appeal is disposed of at the stage of admission.
(2.) The appellant-wife has assailed the ex-parte judgment and decree passed by the Principal Judge, Family Court, Jamshedpur in Matrimonial Suit No. 161 of 2007 whereby he has decreed the suit field by the respondent for declaring the marriage as nullity.
(3.) The main ground of challenge of the ex parte decree by the appellant is that notice in the suit was not properly and validly served. Learned Counsel appearing for the appellant submitted that the respondent hurriedly obtained the ex-parte decree from the court below and got married immediately after expiry of six moths.;