ASHOK SETHI Vs. SAJINI SETHI

JUDGEMENT

(1.) Both the parties agree that, within four weeks from to-day, they will file a petition for divorce by mutual consent under Sec. 138 of the Hindu Marriage Act in the Court at Chandigarh, having jurisdiction in Matrimonial matters. We direct that on such a petition being filed, the learned Trial Judge shall pass a decree for divorce by mutual consent. The learned Judge will take up the divorce petition for hearing as soon as it is filed and will dispose it of expeditiously.

(2.) The son, Aviral, will spend his long holidays and vacations with the father and the mother for an equal number of days, half and half, but the parents will avoid disturbing the schedule of his duly appointed activities, curricular or extra-curricular, during such periods.

(3.) The custody of the boy will remain with the father. The mother will be entitled to have access to the child in Delhi at all reasonable hours.