NEHA Vs. VAIBHAV KUMAR

JUDGEMENT

(1.) Learned counsel appearing for the petitioner wife and the learned counsel appearing for the respondent husband state that in terms of the settlement arrived before the learned Mediator, the parties have complied with all the agreed terms and conditions.

(2.) Therefore, both the learned counsel seek divorce by mutual consent under Sec. under Sec. 13 B of the Hindu Marriage Act, 1955 read with Art. 142 of the Constitution of India.

(3.) My attention is invited to Proviso to Rule 1 of Order VI of the Supreme Court Rules, 2013 (for short "the said Rules"). As per Clause (iii) of Proviso to Rule 1, the jurisdiction of a Judge sitting singly is confined to grant relief under Sec. 25 of the Code of Civil Procedure, 1908. Unless Hon'ble the Chief Justice exercises his powers under Clause (iv) of Proviso to Rule 1 of Order VI of the said Rules, I cannot pass a decree of divorce sitting singly.