SMITHA MATHEW Vs. PRASOON KURUVILA

JUDGEMENT

(1.) The wife, who has suffered a decree for divorce on the ground of cruelty and desertion, is the appellant in this Mat. Appeal. This Mat. Appeal has been taken up for consideration along with another Mat. Appeal has been taken up for consideration along with another Mat. Appeal 265 of 2010 which relates to an order regarding custody of the only child-a young boy aged 7 years born in the wedlock. The wife is the appellant in that appeal also.

(2.) Conscious of the conciliatory role, which this Court is bound to play in a matrimonial proceedings, we had attempted to interact with the parties in the chamber in the presence of counsel and bring them to a harmonious settlement.

(3.) To put it in a nutshell, the appellant/wife is unwilling for a divorce. She badly wants are-union with the husband. In the interest of her young child also, she prays that the matrimonial tie may not be put an end to and every effort may be made to keep the matrimonial tie alive and active.