MRITUNJOY CHAKRABORTY Vs. SHILA CHAKRABORTY

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 25.6.2017, passed by the learned Principal Judge, Family Court, Dumka, in Matrimonial (Divorce) Suit No.30 of 2004, whereby the suit filed by the petitioner appellant for dissolution of marriage between the parties by a decree of divorce under Sec. 13 of the Hindu Marriage Act, has been dismissed on contest.

(3.) At the very outset, it may be stated that during the pendency of this appeal in this Court, we took steps for reconciliation between the parties at the hands of trained Mediator at Jharkhand State Legal Services Authority, Ranchi, but the mediation failed as one of the parties did not appear for the mediation. Even thereafter, both the parties tried for settlement of the dispute outside the Court, but since, that also not materialized, the matter has been heard on merits.