JYOTSNA VERMA Vs. ASHOK KUMAR

JUDGEMENT

(1.) This application was for modification. The appeal was filed in the year 2009 challenging the decree of divorce passed in favour of the respondent-husband. For a period of nine years, the appeal remained pending, wherein she had challenged the grant of divorce to the husband by the court below. Thereafter this appeal came up before the Court on 12/4/2018, this Court inquired from the appellant (in person) and learned counsel for the respondent-husband as to whether there was any chance of settlement between the parties and after taking into consideration the submissions made by the appellant as well as the learned counsel appearing on behalf of the respondent-husband, the following order was passed :

(2.) In pursuance to the above order dtd. 12/4/2018, the appeal was again taken up on 3/5/2018 and the following order came to be passed :

(3.) On 30/7/2018, this appeal again came up for consideration and the following order was passed by this Court:-