VIJAY DWIVEDI Vs. SAVITA PANDEY

JUDGEMENT

(1.) After hearing the case on merits, it was reserved on 12/12/2022, however, on perusal of the record it appeared that re-conciliation proceedings have not been conducted till date.

(2.) The appellant/husband has preferred this appeal under sec. 12 of the Hindu marriage act, 1955 being aggrieved by rejection of his petition for declaring his marriage with the respondent/wife void.

(3.) Sec. 23(2) of the Act, 1955 prescribes that before proceeding to grant any relief, under this act, it shall be the duty of the court, in the first instance, in every case where it is possible, so to do consistently with the nature and circumstances of the case, to make every endeavour to bring about a re-conciliation between the parties.