P DEVARAJ Vs. V GEETHA

JUDGEMENT

(1.) AS the dispute between the parties is very narrow, the parties were directed to appear in person to sort our their differences as requested by their respective counsel. Accordingly, both the parties appeared before this Court on 14. 07. 2006. All were initiated by their respective counsel to sort out differences and to bring the parties together for amicable settlement. But, unfortunately, learned counsel for both the parties could not succeed in their efforts to bring the appellant/husband and the respondent/wife together. Hence the matter stood adjourned today.

(2.) WHEN the matter was taken up for hearing today (26. 7. 2006), at the outset, this Court opined that the submissions may be made before some other Bench as the efforts made by the learned counsel for both sides before this Bench ended in vain. Howe the learned counsel appearing for both sides expressed their view that there is no need to post this case before any other Bench and requested us to dispose of the matter on merits. Hence, the matter is heard and disposed of on merits as hereunder:-

(3.) ALLEGING cruelty and desertion against the respondent/wife, the appellant-husband approached the Family Court, Coimbatore under Section 13 of the Hindu Marriage Act (hereinafter referred to as the Act) by way of a petition in H. M. O. P. No. 308 of praying for dissolution of their marriage solemnized on 10. 6. 1988 by a decree of divorce. The Family Judge dismissed the petition by an order dated 13. 9. 2000. Hence, the present appeal.