JAGDISH CHAND Vs. POORNIMA ALIAS POONAM

JUDGEMENT

(1.) Looking to the nature of the order I propose to pass, it is not necessary to delve into the facts of the case, in detail.

(2.) Suffice it to observe that the marriage inter se the parties was solemnized in the month of June 2009 and ever since that time on account of estranged relationship, they have been living apart. The appellant filed the petition under Sections 12 and 13 of the Hindu Marriage Act, 1955 for divorce against the respondent before the learned District Judge, Shimla, however the same was dismissed vide judgment dated 29.12.2016, constraining him to file the instant appeal.

(3.) Initially, efforts for reconciliation were tried by a coordinate bench of this Court, however, on failure of the same, the matter was ordered to be listed before another bench. It is thereafter that this case came up for consideration before this Court on 8.8.2017 and the following order came to be passed: