GAURAV SANJEEV WATTAL Vs. PALLAVI GAURAV WATTAL

JUDGEMENT

(1.) Before dealing with the Appeals, it is worth to observe that these Appeals are pending admission since 2014. Various attempts for reconciliation and settlement by the respective parties, including that of this Court and the trained mediator, remained unfruitful. The respondentwife during the course of hearing was present before the Court. However, the appellanthusband remained absent. The reconciliation or settlement between the parties is not possible as parties are unable to reach to any terms, including that of payment of one time alimony towards full and final settlement of the claims of the parties. In the aforesaid background, the Appeals are taken up for hearing.

(2.) Heard the respective parties.

(3.) The present appeals are arising out of the provisions of section 13(1)(ia) and section 9 of the Hindu Marriage Act, 1955 ('the Act' for short) for questioning the order of Restitution of Conjugal Rights and refusal to grant decree of divorce on the ground of cruelty.