M.G.MADHUSOODANAN NAIR Vs. JAYASREE

JUDGEMENT

(1.) These appeals are filed challenging the orders passed by the Family Court, Thiruvalla in I.A.Nos.635/2018 and 634/2018 in O.P.No.228/2016.

(2.) The appellant had filed O.P.No.228/2016, seeking a decree for divorce on the ground of cruelty, against the respondent.

(3.) According to the appellant, when the case was posted for evidence on 16.04.2018, the counsel appearing for the respondent informed him that there were further chances for settling all the disputes in mediation and appraised him to abstain from giving evidence on that day.