- (1.) Heard learned counsel for the appellant as also learned counsel for the sole respondent.
(2.) The appellant is aggrieved by the Judgment and Decree dated 12th of November, 2014, passed by the learned Principal Judge, Family Court, Dhanbad, in Title Matrimonial Suit No. 263 of 2012, whereby the suit filed by the appellant for dissolution of marriage between the parties, by a decree of divorce on the ground of cruelty, desertion and non-resumption of restitution of conjugal rights, has been dismissed ex-parte.
(3.) When the matter was taken up on last occasion, this Court noted that there was a decree of restitution of conjugal rights in favour of the appellant, on contest by the respondent, passed by the competent Court on 1.2.2012 itself, and there is no co-habitation between the parties.;