KAILASH PRASAD DEO,J. - (1.) Heard, learned counsel for the appellant and learned counsel for the respondents.
(2.) The first appeal has been preferred by the appellant/petitioner against an ex-parte order dated 09.02.2015 passed by learned Principal Judge, Family Court, Gumla in Divorce Case No. 37 of 2011, whereby the application filed by the appellant/petitioner for dissolution of marriage and for decree of divorce against Reeta Devi @ Chandi has been dismissed.
(3.) Learned counsel for the appellant has assailed the impugned order on the ground that the marriage was solemnized on 25.02.1988 and after birth of three children, they are living separately since 1997. The appellant/petitioner had preferred a divorce petition i.e. Divorce Case No. 13 of 2004, which was dismissed vide order dated;