J L NANDA Vs. VEENA NANDA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of SLP (Civil) No. 14149/83 filed by the petitioner husband against the judgment of High Court of Delhi in Letters Patent Appeal No. 141 of 1982 decided on 22-7-1983.* The present appellant husband filed a petition in the trial court for decree of divorce on the ground of cruelty and desertion. The trial court granted the decree of divorce but on appeal by the respondent wife learned single Judge of High Court of Delhi reversed the decision and dismissed the petition filed by the appellant husband. It is against this that a Letters Patent Appeal under clause 10 of the Letters Patent was filed before the High Court wherein it was heard by a Division Bench of the High Court and the appeal filed by the appellant was dismissed. It is against this that the present special leave petition was filed.

(3.) Considering the circumstances of the case and the age of the parties we issued notice and also directed the parties to appear before us in chambers and in spite of our best efforts it is unfortunate that no reconciliation was possible.