DILIPBHAI GUNVANTRAI DAVE Vs. ROHINI DILIPBHAI DAVE

JUDGEMENT

(1.) Learned advocate Mr. R.J. Goswami appears for the appellant whereas learned advocate Ms. Kirti S. Pathak appears for the respondent.

(2.) The present appeal was directed against the judgment and order dtd. 27/4/2017 passed by the Family Court No. 4, Ahmedabad whereby Family Suit No. 148 of 2008 of the appellant herein for seeking decree of divorce under sec. 13(1)(aa)(i-b) of the Hindu Marriage Act, 1955, came to be dismissed.

(3.) At one stage, the matrimonial dispute between the spouses were referred to the mediation centre, but the mediation failed and the settlement could not be arrived at. Though the mediation process failed, committed endeavors were made by the Coordinate Bench as reflected from the orders passed, to arrive at a settlement between the parties who had separated since last three decades having also married daughter as well as grand child.