TAPAN GHOSH Vs. LAKHI GHOSH

JUDGEMENT

(1.) Heard learned counsel for the appellant as also learned counsel for the respondent.

(2.) The appellant is aggrieved by the Judgment and Decree dated 04.10.2010, passed by the learned Principal Judge, Family Court, Jamshedpur, in Matrimonial Suit No. 93 of 2008, whereby the suit filed by the appellant for dissolution of marriage between the parties by decree of divorce under Sec. 13(1)(i-a)(i-b) of the Hindu Marriage Act, has been dismissed by the Court below.

(3.) It may be stated that the impugned Judgment shows that during the pendency of the case in the Court below, the matter was referred to the Mediation Centre and it is an admitted position that wife was ready to go with the husband but the appellant was not ready to keep the wife.