ASHOK KUMAR GOYAL Vs. ANITA GOYAL

JUDGEMENT

(1.) SHRI Ashok Kumar Goyal has filed the present F.A.O. No. 8M of 1996 against Smt. Anita Goyal and it has been directed against the judgment dated 7.12.1995. passed by the Court of Additional District Judge, Chandigarh, who dismissed the petition under Section 13 of the Hindu Marriage Act of the appellant.

(2.) IT may be mentioned that at one point of time the Hon'ble Division Bench of this Court consisting of Hon'ble Mr, Justice A.S. Nehra and Hon'ble Mr. Justice (Dr.) Sarojnei Saksena dismissed the appeal in limine on 17.1.1996. The appellant approached the Hon'ble Supreme Court vide its order dated 30.9.1996 disturbed the order of the Hon'ble Division Bench by holding that it was not a case for dismissing the appeal at the stage of admission in limine and the matter was remitted to the High Court with a request to dispose of the first appeal in accordance with law. As a result of this direction by the Hon'ble Supreme Court, the appeal was admitted by the Hon'ble Division Bench consisting of Hon'ble Mr. Justice N.C. Jain and Hon'ble Mr. Justice Iqbal Singh vide order dated 13.12.1996.

(3.) BEFORE the start of the argument, I have inquired from the appellant and his Lawyer as to whether he is interested to rehabilitate the respondent, who was also present in the Court but the appellant was reluctant to rehabilitate the respondent.