AVINASH DUBEY Vs. KIRAN DUBEY

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 10th June 2016 passed by the learned Principal Judge, Family Court, Jamshedpur, in Matrimonial Suit No.210 of 2010, whereby, the matrimonial suit filed by the appellant husband under Section 13(1)(i-a) of the Hindu Marriage Act, for dissolution of marriage between the parties by a decree of divorce, alleging cruelty against the respondent wife, has been dismissed by the Court below on contest.

(3.) It may be stated that during the pendency of the Appeal in this Court, the efforts were made for amicable settlement of the matrimonial dispute between the parties, at the hands of trained Mediator of Jharkhand State Legal Services Authority, Ranchi, but the efforts have failed. Hence, we have taken up the matter on merits of the case.