SUDHAKAR VINAYAK JOSHI Vs. SULABHA SUDHAKAR JOSHI

JUDGEMENT

(1.) THIS is in continuation of my earlier order dated April 11, 1985 which was passed, more or less, by consent. By this judgment, reasons are being briefly stated in connection with the said order.

(2.) THIS appeal arises out of the petition filed by the present appellant (hereafter, the petitioner) against his wife, respondent No. 1, for divorce on the ground of - (a) desertion for a continuous period exceeding 2 years; (b) cruelty; and (c) adultery with respondent No. 2.

(3.) ON these pleas, issues were framed and evidence was led by the parties and after examination of the evidence, the trial Court came to the conclusion that the petitioner/husband has failed to prove all the three lapses, viz. desertion, cruelty and adultery. In view of these findings, he found it unnecessary to examine the question of condonation or conniyal alleged by the respondent/, wife. The petition for divorce was, therefore, dismissed by the learned Judge.