MALATESH Vs. LATA

JUDGEMENT

(1.) Challenging the dismissal of petition in MC No.49/2013 in terms of judgment and decree dtd. 11/10/2017 on the file of learned II Addl. Senior Civil Judge, Ranebennur, the petitioner/husband is in appeal seeking dissolution of marriage.

(2.) Parties are present before the Court and they are represented by their learned advocates. Parties and learned advocates submit that dispute between the parties is settled and the parties are intending to file an application under Sec. 13B of the Hindu Marriage Act, 1955 (for short, 'Act') seeking dissolution of marriage on mutual consent. Accordingly, application under Sec. 13B of the Act is filed.

(3.) This Court has perused the contents of application filed under Sec. 13B of the Act. From the averments made in the application, it is forthcoming that the parties are living separately for more than 14 years prior to this date. It is also averred that there is no chance of resumption of marital life between the parties. This Court has also made an enquiry with the parties and Court is convinced that there is no chance of resumption of marital life between them. The appellant/husband has offered a sum of Rs.10.00 lakhs as one time payment of permanent alimony to his wife towards full and final settlement of her claim. The respondent/wife has also agreed for the said offer made by the appellant/husband. The appellant/husband has offered to pay the said amount in two installments and the respondent/wife has also agreed for the said proposal.