M.K. Vs. M.P.S.

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 impugns the judgment and decree [dated 21st July, 2009 in HMA No.525/2006 of the Court of Additional District Judge (ADJ)-01, North District, Delhi] of dissolution of marriage of the parties under Section 13(1)(ia) & (ib) of the Act.

(2.) The appeal came up first before this Court on 18th November, 2009 when it was adjourned to 1st December, 2009. Notice of the appeal was ordered to be issued and vide ex parte order dated 1st December, 2009, the respondent / husband restrained from re-marrying.

(3.) On 19th January, 2011, the appeal was admitted for hearing and thereafter has been listed repeatedly and adjourned from time to time. Attempts made on several occasion for amicable settlement remained unsuccessful.