SANJAY TODI Vs. SUNITA TODI

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (for short the Act) has been preferred by the husband against the judgment dated 30.4.2008 passed by the learned Additional District Judge, Dibrugarh in TS (D) No. 13/2004 dismissing the suit filed by him under Section 13(1)(ia)(ib) of the Act;

(2.) We have heard Mr. G N. Sahewalla, learned senior counsel appearing for the appellant husband and Mr. R. K. Agarwal, learned counsel appearing for the respondent wife.

(3.) Pursuant to an order dated 15.6.2011, directing the parties to be present in Court on 20.6.2011, the parties have appeared and are present in Court on 20.6.2011. In response to queries from the Court, the appellant husband, in categorical terms, stated that he was not willing to take back his wife now. On the contrary, the respondent wife informed the Court that she was prepared to live with her husband and that she would not like to go for divorce.