OM PARKASH Vs. RAJNI

JUDGEMENT

(1.) This appeal by the husband is directed against the judgment dated 1.4.1997 passed by the Addition District Judge (ADJ) Delhi dismissing the appellant"s petition HMA No. 219 of 1990 for divorce from respondent on the ground of cruelty and desertion.

(2.) The present appeal was filed in 1997 but when the case was listed for final hearing on 20th March 2007 it was found that the records could not be traced. Thereafter with the help of the lawyers on both sides, the file was reconstructed and the matter was finally heard.

(3.) By the order dated 20.3.2007 the lawyers on both sides were asked to explore the possibility of a settlement. However, at the next hearing, it was reported that no settlement was possible. The appeal was therefore heard finally on merits and orders reserved