BAJU ROUT @ BIJAN ROUT Vs. KANCHAN DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) The appellant is aggrieved by the Judgment and Decree dated 04.02011 passed by the learned Principal Judge, Family Court, Deoghar, in Matrimonial Suit No. 96 of 2008, whereby the suit filed by the petitioner appellant for dissolution of marriage between the parties by a decree of divorce, has been dismissed with costs.

(3.) It may be stated that during the pendency of this appeal, both the parties were directed to be present in the Court in person for making efforts of reconciliation between the parties. The respondent wife did not appear in the Court in spite of two orders dated 22.11.2016 and 10.01.2017, and finally it was informed on 24.01.2017 that the respondent wife is not interested for any reconciliation and the matter be decided on merits.