DIYASANT Vs. SAPNA

JUDGEMENT

(1.) The appellant has filed this appeal for setting aside judgment and decree dated 30.11.2011, passed by the Additional District Judge, Panchkula, dismissing his petition for grant of a decree of divorce.

(2.) Diyasant, the appellant, and Sapna, the respondent, are present in Court, duly accompanied and identified by their respective counsel and state that during the last six months, they have not changed their minds and are still of the firm opinion that it is not possible for them to live together as husband and wife. Let statements of parties be recorded.

(3.) Statements of parties have been recorded separately, in Court today.