SIVAPRAKASH P Vs. DEEPA K P

JUDGEMENT

(1.) The Appeal arises from the order in O.P. No. 291/2007 on the file of the Family Court, Palakkad by which the petition filed by the appellant seeking divorce was rejected. Pending the case, the matter was referred to the Mediation Centre and the Order dated 29.11.2010 would show that the matter was settled, and that the appellant and respondent filed a joint petition under Section 13B of the Hindu Marriage Act on 24.11.2010. Six months have elapsed.

(2.) Today, though the cases were not listed, it was brought to our notice that the cases have been ordered to be posted and that the parties are present. Accordingly, we called theses.

(3.) According to the appellant, the appellant and the respondent have been separated for the past seven years. The wife would submit that they have been separated for four years.