CHANDAN Vs. DIPTI

JUDGEMENT

(1.) C.M. Appl. No. 977/2015 & 979/2015 (Exemptions)

(2.) The grievance raised by the appellant in the instant appeal is that the respondent wife had agreed to file the joint divorce petition after having fully gone through the contents of the same and only after prolonged and detailed talks between the parties but thereafter failed to present herself before the Family Court to give her statement. The learned counsel for the appellant also submits that the disputes between the parties were settled with the intervention of the Vasant Vihar Police Station, where the appellant husband had returned all the gift items to the respondent wife and besides that, he had paid a sum of Rs.5.5 lacs to the respondent. The learned counsel for the appellant thus submits that having received the settled amount and the gift items, the respondent took a somersault in not causing appearance before the learned Family Court to give her statement in support of the joint motion petition for oblique motives. Counsel further submits that in this manner, the respondent is trying to subvert and misuse the law with malafide intention to extort more money from the petitioner.

(3.) We have heard the submissions made by the learned counsel for the appellant and have gone through the material on record.