RISHABH JAIN Vs. NITAKSHI JAIN

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) Mr. Rishabh Jain and Ms. Nitakshi Jain, the parties in the present matter were married on 28th November, 2019. It is their case that they could not live together even for a period of two months after their marriage and they started living separately since January, 2020 itself. Various efforts were made to reconcile their disputes with the intervention of family. However, the same failed.

(3.) A petition under Section 9 of the Hindu Marriage Act, 1955 (hereinafter "HMA") for restitution of conjugal rights was also filed. However, the parties continued to live separately. Finally, with the intervention of friends and family, a memorandum of settlement was entered into by the parties on 27th June, 2020 by which all their disputes were resolved. The said settlement has been placed on record. It is signed by both the parties along with their parents. The said memorandum of settlement is signed by family members of both sides.