CHETHAN D.S. Vs. MANJUSHREE N.T.

JUDGEMENT

(1.) Though this matter is listed for orders, by consent of the learned counsel for the parties, it is taken up for final hearing, heard and disposed of by this order.

(2.) The respondent herein was married to the petitioner on 05.09.2010 at Eshwari Kalyana Mantapa at Chitradurga. Differences arose between them after the marriage. Therefore, they started living separately after about six months of the marriage. They filed a joint petition under Section 13-B of the Hindu Marriage Act, 1955, seeking dissolution of the marriage by mutual consent in M.C.No.111/2012 on the file of the Family Court at Davangere. The petition was allowed on 12.10.2012 and the marriage solemnized on 5.9.2010 was dissolved and decree of divorce was passed.

(3.) The respondent filed a suit O.S.No.23/2012 on the file of the Family Court, Davangere, to declare that the aforesaid judgment and decree is null and void.