- (1.)Heard learned counsel for the appellant and learned counsel for the respondent.
(2.)The appellant husband is aggrieved by the Judgment and Decree dated 10.4.2012 passed by the learned Principal Judge, Family Court, Pakur, in Matrimonial (Divorce) Suit No. 04 of 2009, whereby, the suit filed by the husband under Section 13 (1) (i-a) of the Hindu Marriage Act, for dissolving the marriage between the parties by a decree of divorce on the ground of cruelty, has been dismissed by the Court below.
(3.)It may be stated that during the pendency of this appeal in this Court, an effort of mediation between the parties was taken for amicable settlement of their matrimonial dispute, but the effort has failed. As such, we have heard this appeal on merits.