CHANDRA SHEKHAR RAM Vs. REKHA DEVI

JUDGEMENT

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

(2.) At the very outset it may be stated that during the pendency of the appeal in this Court, efforts were made for amicable settlement of the dispute between the parties at the hands of the trained Mediator at JHALSA and the matter was referred for mediation. The report of the Mediator has been received in this Court which shows that in spite of his best efforts, the matrimonial dispute between them could not be amicably settled and the mediation failed. Hence, we have heard both the parties on the merits of this case.

(3.) The appellant husband is aggrieved by the Judgment and Decree dated 08th December, 2014, passed by the learned Principal Judge, Family Court, Garhwa, in M.M. Case No. 06 of 2013, whereby the Matrimonial Suit filed by the appellant husband in the Family Court, for dissolution of the marriage between the parties by a decree of divorce, alleging adultery and cruelty against the respondent wife, has been dismissed on contest by the Family Court.