SHILPA SAILESH Vs. VARUN SREENIVASAN

JUDGEMENT

(1.) The Court had directed the parties to make an attempt to settle the disputes and differences between them out of Court. The parties responded well to the aforesaid suggestion of the Court and have settled the matter and filed a joint application(s) before the Court incorporating the terms of the settlement. While withdrawal of the cases and the cross cases filed by and between the parties and return of ornaments are incidental parts of the settlement, the parties have also agreed to dissolve their marriage by mutual consent and seek an appropriate order from this Court Under Article 142 of the Constitution of India for dissolution of the marriage. We have heard the learned Counsels for the parties; considered the terms of settlement and have taken note of the relevant facts and circumstances. While the husband would be about 31 years in age, the wife is about 27 years. The husband is a businessman in Pune whereas the wife is presently in Muscat, Sultanate of Oman in connection with the business of her father and she is working as Director in a Company in Muscat.

(2.) From the materials on record, it appears that there has been an irretrievable breakdown of marriage between the parties and the parties do not have any issue. In such circumstance requiring the parties to go to the jurisdictional family court to invoke the provisions of the Hindu Marriage Act, 1955 to seek a decree of divorce would be a lengthy process considering the fact that the Family Courts in the country are clogged with a huge volume of similar litigation. We are, therefore, of the view that in the facts of the present case we ought to invoke our jurisdiction Under Article 142 of the Constitution of India and dissolve the marriage between the parties so as to enable the parties to commence their respective life afresh. We order accordingly and while directing the parties to give effect to the terms of the settlement the marriage between them shall stand dissolved.

(3.) Notwithstanding the above order passed by us, for the purposes of statistics the present transfer petitions shall remain pending as we are of the view that an issue of some importance needs to be addressed by the Court in view of the huge number of requests for exercise of power Under Article 142 of the Constitution that has confronted this Court consequent to settlement arrived at by and between the husband and the wife to seek divorce by mutual consent.