- (1.)This matter was listed before us on several occasions. The petitioner is appearing in person. Since, it arises out of a matrimonial dispute, we made Herculean efforts to settle it. At least on three occasions, we summoned the respondent who remained present. Learned counsel for the respondent pleaded that if some amount is fixed as permanent alimony, the matter can be settled but the petitioner has no desire to settle the matter.
(2.)This matter presents peculiar facts. While the petitioner-wife has obtained a decree of restitution of conjugal rights which has become final, the respondent-husband has obtained a decree of divorce which the petitioner has not challenged. Looking to the nature of the dispute and the question of law involved, we requested Mr. V. Giri, learned senior counsel, to assist the Court. Mr. Giri has not only ably assisted us but also given a written note which exhibits a balanced approach.
(3.)Yesterday, i.e. on 15.10.2014, when we were hearing Mr. V. Giri, learned senior counsel, the petitioner repeatedly interrupted him despite our warning. Mr. Giri told us that in his absence, the petitioner had gone to his office and abused him. This fact was confirmed by Mr. Giri's juniors and Mr. M.P. Vinod, advocate-on-record who was present in the Court yesterday. We record our extreme displeasure about the petitioner's behaviour. We are sorry to know that Mr. Giri, who was requested by us to assist this Court should be put in such embarrassing situation. We regret the inconvenience caused to Mr. Giri. We thank him for the assistance rendered by him and relieve him of this onerous task.