HARI KUMAR Vs. SUDHA

JUDGEMENT

(1.) The appellant and the respondent filed an application under Section 13B of the Hindu Marriage Act before the Family Court, Thiruvalla. The Family Court numbered the case as O.P. (HMA) No. 461 of 2004. Six months after the filing of the Original Petition, both parties were present before the Family Court and they wanted a decree of divorce to be passed. On 24.6.2005, the Family Court passed the following order:

(2.) The order passed by the Family Court on 24.6.2005 is under challenge in the Matrimonial Appeal.

(3.) The respondent/wife filed an affidavit dated 1.7.2011 and an application to dispose of the appeal at the earliest. In paragraphs 2 and 3 of the affidavit, the respondent stated thus :