KIRTI SATISH SAKHARE Vs. SATISH VINAYAKRAO SAKHARE

JUDGEMENT

(1.) After hearing the learned counsel appearing on behalf of both the parties, at their request, we tried to settle the dispute between the parties in Chamber, however, both the parties were adamant to their stand and were not ready to settle the matter.

(2.) Before that, two attempts were made before the Mediator for mediation at the instance of this Court, but they were also failed.

(3.) Present is an Appeal filed by the appellant/ wife under Section 19 of the Family Courts Act, 1984 assailing the judgment and decree of divorce dated 04/12/2015 passed by the Principal Judge, Family Court, Amravati in Petition No. A5/2014, whereby the marriage between the parties came to be dissolved.