SRISHTI DAIV Vs. NIL

JUDGEMENT

(1.) Heard the appellants' counsel and perused the records.

(2.) The appellants were married on 27/11/2020. The appellant's presented the petition under Sec. 13B of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) before the III Additional Principal Judge, Family Court, Bengaluru claiming that their marriage is irretrievably broken down and they are living separately since September 2021. They sought dissolution of their marriage by mutual consent. The trial Court referred the matter to the Mediation.

(3.) The appellants' counsel submits that the parties could not settle the matter before the mediator as they were trying for settlement amongst themselves. Therefore, the Mediation Centre submitted the report to the Court saying that the matter was not settled due to the absence of the parties.