ROHIT SIKAND Vs. SAPNA SIKAND

JUDGEMENT

(1.) The Trial Court dismissed the petition filed by the appellanthusband seeking divorce on the ground of cruelty for the simple reason that the petitioner failed to subject himself for cross examination in spite of several opportunities afforded to him. The trial Court has made an observation that nine effective opportunities had been given to the petitioner to lead evidence but he did not appear to subject himself for cross examination by the respondent. Ultimately, the petition praying for divorce was dismissed by the trial Court.

(2.) We heard the submissions made on either side.

(3.) On a perusal of the minutes of proceedings recorded by the trial Court which culminated in the impugned order, we find that the trial Court has counted even the opportunity afforded to the parties for compromising the dispute between them as an effective opportunity given to the petitioner.