VIKAS DENIAL Vs. ANSHUMALA MASIH

JUDGEMENT

(1.) HEARD .

(2.) THE appellant had filed this miscellaneous appeal against the judgment dated 17.03.2010 passed by the learned Judge, Family Court, Bilaspur in Civil Suit No.13-A/ 07 dismissing the suit of the appellant herein filed under Section 10 of the Indian Divorce Act, 1869 (for short 'the Act of 1869') for grant of decree of dissolution of marriage.

(3.) THE appellant as well as the respondent, who are present in person, have submitted that they had been living separately for the last so many years and had not been able to live together and as such, there is no chance of reconciliation between them and therefore, the marriage performed between them may be dissolved. They have also prayed that the appeal under Section 19(1) of the Family Courts Act, 1984 be converted into petition for divorce by mutual consent under Section 10 (A) of the Act of 1869.