(1.) This First Appeal has been filed assailing the judgment and decree dtd. 15/12/2005 passed by the Second Additional Principal Judge (Family Court), Durg in Civil Suit No. 78-A/2005.
(2.) The present is a matrimonial dispute which was raised in the year 1996 of which the First Appeal is being decided today. The present is an appeal by the husband challenging the order of the Court below whereby the application seeking for divorce under Sec. 13 of the Hindu Marriage Act has been rejected.
(3.) The point to be noted at this juncture is that much before filing of the original Civil Suit on 30/10/1996, the respondent wife is said to have left the appellant and has been staying separately. Thus, for the last more than 25 years the appellant and the respondent have not cohabited together even for once.