SHEKHAR KUMAR SINHA Vs. RASHMI PRASAD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is the plaintiff before the Family Court, Patna in Matrimonial Case no. 38 of 1995. At the bar both the counsel are at issues that the suit had been filed on the ground of cruelty against his wife Smt. Rashmi Prasad, the defendant. Today, a statement is being made by learned counsel appearing for the plaintiff to the effect that the revision be permitted to be withdrawn. The question arises why it was filed, in any case if ultimately this had to be withdrawn.

(3.) TODAY , again the plaintiff -petitioner desires to withdraw this revision, which he may, as there is nothing left to decide in so far as the civil revision is concerned. But, now it is apparently clear beyond reasonable doubt that cases were filed only to harass his wife, the defendant. Whatever be the issues between them they may agree to disagree and the suit may either be decreed or it may fail this is another matter. But, if there is a family dispute there cannot be a game between the parties to harass one another, a exercise which is apparent on the record.