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Judgment
After hearing the case on merits, it was reserved on 12.12.2022, however, on perusal of the record it appeared that re-conciliation proceedings have not been conducted till date.
The appellant/husband has preferred this appeal under section 12 of the Hindu marriage act, 1955 being aggrieved by rejection of his petition for declaring his marriage with the respondent/wife void.
Section 23(2) of the Act, 1955 prescribes that before proceeding to grant any relief, under this act, it shall be the duty of the court, in the first instance, in every case where it is possible, so to do consistently with the nature and circumstances of the case, to make every endeavour to bring about a re-conciliation between the parties.
Therefore, the Secretary, High Court, Legal Aid Committee is directed to appoint a trained Mediator to endeavour re-conciliation between the parties and submit a report before the next date of hearing.
The parties are directed to appear before the mediator so appointed on 27.02.2023 at Jabalpur.
List after report by Mediator is submitted.