- (1.) Heard Sri. Akhilesh Tripathi, learned counsel for appellant, Sri. Anil Kumar for the respondent wife and perused the record carefully.
(2.) By means of the instant first appeal under section 19 (1) of the Family Court Act, 1984 (hereinafter referred as 1984 Act), plaintiff-appellant has challenged the judgment and decree dated 10.07.2007 passed by Sri. Ravindra Nath Kakkar, Principal Judge, Family Court, Kanpur Nagar, dismissing the Suit No. 15 of 2001 for divorce instituted by plaintiff-appellant against defendant-respondent. The relief sought by the appellant is that this Court may be pleased to allow the appeal, set aside the judgment and decree dated 10.07.2007, passed by the Family Court decreeing the aforesaid suit for divorce, with cost.
(3.) Before proceeding to decide the appeal on merit, both the parties were suggested by this Court to reconcile their dispute amicably and so, they were directed to appear in person on 9th September, 2012. Learned counsel for parties were also asked by this Court to exercise their good offices to settle the dispute. However, the effort for conciliation failed as is evident from the following order passed by this Court : "Pursuant to the order dated 28th August, 2012 the parties appeared in person. The learned counsel for the parties made a joint effort for conciliation but they could not succeed. The matter was taken up in chambers and was discussed with the parties. It seems that there is no possibility of any conciliation between the parties. The parties are not required to appear in person any more. Let the matter be listed on 3rd October, 2012. In the meantime, the learned counsel for the parties may file their respective number of paper books.";