SUNIL RAMNATH ARGADE Vs. LATABAI SUNIL ARGADE

JUDGEMENT

(1.) This Second Appeal is filed challenging the judgment and order of the Additional District & Sessions Judge, Sangamner, in R.C.A. No. 71 of 2003. Since the proceedings are arising out of matrimonial dispute, this Court by order dated 08.11.2011 appointed a Mediator under the provisions of section 89 of the C.P.C. Said Mediator upon hearing the parties and giving them opportunity, opined that the settlement between the parties does not appear to be possible.

(2.) Thereafter, this Court on 06.02.2012 issued notices to the parties informing them that the matter will be heard finally at the admission stage & accordingly the matter was taken up for hearing on 21.03.2012. The parties were given opportunity to file written notes of argument. Accordingly, learned Counsel for the appellant has placed on record notes of arguments accompanied with the judgment of the Supreme Court.

(3.) The appellant herein filed H.M.P. No. 59 of 2001 for divorce on the ground that since 1998 the respondent wife has deserted him and withdrawn from the society without any just and reasonable cause, so also she has neglected in performing her matrimonial ties.