D. R. SRINIVAS Vs. Y. V. REKHA

JUDGEMENT

(1.) Learned counsel for the respective parties in the prelunch session in the presence of the parties had submitted that, the parties have agreed to settle the dispute between themselves and that the respondent-wife has agreed with the appellant-husband to seek dissolution of the marriage by a decree of divorce by mutual consent.

(2.) Learned counsel for the respective parties submitted that the appellant-husband, being aggrieved by the dismissal of his petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955, (hereinafter referred to as 'the Act' for the sake of brevity) in M.C.No.2647/2014 by the I Additional Principal Judge, Family Court at Bengaluru, has filed this appeal.

(3.) Learned counsel for the respective parties submitted that the parties have decided to dissolve their marriage by seeking a decree of divorce by mutual consent. They have filed a petition/application under Section 13B(1) of the Act which is supported by a joint affidavit of the parties. They have also filed an application under Section 13B(2) of the Act seeking waiver of statutory period of six months under the said provision and to grant a decree of divorce by waiving a period of six months stipulated under that provision. That application is also supported by a Joint Affidavit.