MANJESH JHA Vs. MRS. KANCHAN JHA

JUDGEMENT

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

(2.) The appellant husband is aggrieved by the Judgment and Decree dated 25.04.2016, passed by the learned Principal Judge, Family Court, East-Singhbhum, Jamshedpur, in Matrimonial Suit No. 384 of 2009, whereby the suit, filed by the appellant husband for dissolving the marriage between the parties by a decree of divorce on the grounds of cruelty and desertion, has been dismissed by the Court below.

(3.) It may be stated that the efforts for mediation between the parties at the hands of a trained Mediator was also taken through the trained Mediator at Jharkhand High Court Legal Services Authority, Ranchi, but the efforts of mediation have also failed. As such learned counsels for both the sides were heard on merits.