KURIAN J. - (1.) Leave granted. Heard learned counsel for the parties.
(2.) The High Court confirmed the order passed by the Additional District Judge, Jalandhar dated 8th September, 2008 and declined to grant decree of divorce on the ground of cruelty and desertion. When the matter reached before us on 01.12.2017, we had the assistance of Advocate Dr.(Mrs.) Vipin Gupta on whose suggestion and with the consent of the parties, they were directed to stay together for a while to see whether the disputes could be amicably patched up.
(3.) Today the parties have reported before us that it is not possible for them to live together. However, we may painfully record one fact that their only son in his late teens ended his life around a year back and that was one reason for an afterthought for reunion.;