RAJAN VASANT REVANKAR Vs. MRS. SHOBHA RAJAN REVANKAR

JUDGEMENT

(1.) This appeal is by the original petitioner-husband against the judgment and decree dated 15th March, 1993 passed by the learned Principal Judge, Family Court, Bombay, in M.J. Petition No. A-877 of 1991. The husband had filed the petition for divorce mainly on two grounds, viz.:-

(2.) We have heard Shri Gupte, the learned counsel for the husband, and the respondent-wife in person at great length during the last two weeks. When this matter was initially called out, we enquired with the spouses as to whether it was possible to reconcile their differences and start living together. After a brief adjournment, the parties expressed their inability to reconcile their differences. We had even asked Shri Gupte to act as a mediator and try to bring about a reconciliation between the spouses. However, after a day, he regretted his inability to bring about any reconciliation. When the matter was part-heard over the last week-end, we had again requested both the spouses to meet and try to reconcile their differences, but on resumption of the hearing this week, the parties again expressed their inability to reconcile their differences. Under the circumstances, we are left with no alternative, but to proceed with the matter and decide the same in accordance with law.

(3.) A few admitted facts may be stated as under:-