VASHISHTH SINGH, S/O LATE NARENDRA SINGH Vs. SMT. NISHA SINGH, W/O SHRI VASHISHTH SINGH, C/O. CHANDRASHEKHAR SINGH,

JUDGEMENT

(1.) By filing this appeal, the appellant has challenged the legality and propriety of the judgment and decree dated 29.04.2010 passed by the Judge, Family Court, Rajnandgaon in Civil Suit No. 34-A/08, whereby appellant's application for divorce filed under Section 13 of the Hindu Marriage Act has been dismissed.

(2.) We have perused I.A. No. 05/2015, application under Section 13B of the Hindu Marriage Act, 1955 (for short, 'the Act'), jointly filed by the parties and the statements of the parties recorded by the Registrar (Judicial).

(3.) After filing of petition, statutory period of 6 months has been passed.