RAJAN DAMODAR SAPRE Vs. SUMIDHA RAJAN SAPRE

JUDGEMENT

(1.) Heard the learned Advocate for the appellant. None present for the respondent. Perused the records.

(2.) This appeal arises from the judgment of the Family Court, Pune, dated 23rd June, 2001 dismissing the petition for divorce which was filed by the appellant on the ground of desertion by the respondent.

(3.) The marriage between the appellant and the respondent took place on 2nd june, 1986 at Kolhapur. Sometimes in the year 1993, while they were residing at kolhapur, the respondent fell ill. The medical treatment to her at Kolhapur did not give fruitful result till November, 1995. At the instance of the parents of the respondent, She was Shifted to her parent's place and was admitted in a private hospital at Pune for the treatment. Thereafter, in 1996 the appellant, who was otherwise employed at Kolhapur, was also transferred to Thane. The divorce petition came to be filed by the appellant in June, 1998 and the same was dismissed by the impugned judgment after recording the evidence led by the parties.