VIDYA SAGAR JHA Vs. MAMTA JHA

JUDGEMENT

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

(2.) The appellant husband is aggrieved by the Judgment and Decree dated 13.8.2015 passed by the learned Principal Judge, Family Court, Deoghar, in Matrimonial Suit No.02 of 2012, whereby the suit filed by the appellant husband for dissolution of marriage between the parties by a decree of divorce on the ground of cruelty by wife, has been dismissed by the Court below.

(3.) It may be stated that during the pendency of this appeal, the matter was sent for mediation between the parties for amicable settlement of their matrimonial dispute by a trained mediator at JHALSA, Ranchi, but the efforts of mediation between the parties have failed. Hence, we have heard the appeal on its merits.