M.Y.EQBAL, J. - (1.) Heard the learned Counsels appearing for the parties.
(2.) THIS application under Article 227 of the Constitution is directed against the order dated 17.1.2008 passed by the District judge, Chaibasa in Misc. Case No. 06 of 2007 whereby he has refused to set aside the ex parte decree passed in Matrimonial Suit No. 07 of 2005 filed by the respondent under [Section 13 of Hindu Marriage Act. - - From perusal of the impugned order, it transpires that the Court below held that notice by ordinary process was sent and was affixed on the door of the house of the petitioner. Thereafter, registered notice was also sent, but the same was returned with endorsement that the petitioner always not met. Finally, the notice was published in the newspaper. In spite of that, the petitioner did not appear in the suit which resulted in ex parte decree.
(3.) THE case of the petitioner was that the suit for divorce was filed against her but she had no knowledge about the suit and notice. It was only in the criminal case, the said fact was disclosed by the respondent -husband.;