SUSANNA Vs. YESHWANTH

JUDGEMENT

(1.) This is a reference by the Civil Judge, Bidar, seeking confirmation of a decree passed by him for dissolution of marriage on the ground of adultery coupled with cruelty.

(2.) It is seen from the order that the learned Civil Judge has recorded a compromise petition filed by the parties and has passed a decree for dissolution of marriage on that basis. This is what he has written in the course of his order: "The petition is allowed in 'terms of the compromise petition and decree nisi be drawn declaring that the marriage of the parties is dissolved subject to the provisions and limitations in Sections 16 and 17 and it is not made absolute till six months period is over. Put up after six months".

(3.) Thus, it is seen that the learned Civil Judge has taken the matter very lightly. He has obviously, not attached the importance with which the Legislature has clothed it.