A.P. Vs. M.P.

JUDGEMENT

(1.) The aforesaid appeal is directed against the judgment & decree passed by the learned ADJ -01 (West), Delhi in HMA No. 40/2009 [a petition preferred under Sec. 13(1) (ia), (ib) and 2(i) of the Hindu Marriage Act, 1955 (HMA) for dissolution of marriage]. The learned ADJ has allowed the petition preferred by the respondent/ wife. A decree of divorce was passed in favour of the respondent/ wife.

(2.) Learned counsel for the appellant was heard on 10.12.2015. After some arguments, since the Court expressed the view that there is no merit in the appeal, learned counsel for the appellant made his statement that he does not wish to press the appeal. Consequently, the appellant was required to remain personally present in Court to withdraw the appeal. On the next date, i.e. 15.12.2015, the following order came to be passed, and the matter was adjourned for today:

(3.) Today, the appellant is present with his counsel and the appellant does not wish to withdraw the appeal. Rather, learned counsel for the appellant has pressed the appeal and he has been heard.