KAMLESH SANKHLA S/O SHRI BHAGWAN DAS SANKHLA Vs. DR. NEELIMA GEHLOT W/O SHRI KAMLESH SANKHLA D/O NARYAN SINGH JI GEHLOT

JUDGEMENT

(1.) This appeal is before us to examine correctness of the judgment dated 10.06.2010 passed by learned Family Court, No.1, Jodhpur, dismissing an application preferred under Section 13 of the Hindu Marriage Act, 1955.

(2.) Learned Family Court while dismissing the application arrived at the conclusion that the allegations of cruelty and desertion on the part of the respondent were not well founded.

(3.) During the course of the adjudication of appeal, this Court decided to have conciliation between the parties and, therefore, under an order dated 21.02.2017 the parties were directed to remain personally present before the Court on next date of hearing i.e. 07.03.2017.