JUTTA OBEROI Vs. NAVIN OBEROI

JUDGEMENT

(1.) In the present matter, both the parties had requested for a grant of dissolution of marriage under Section 28(2) of The Special Marriage Act, 1954 (hereinafter referred to as "the Act") and vide judgment and decree dated 7 th October, 2004 this Court ordered for the same.

(2.) The judgment recorded the statements of both the parties to the extent of permanent alimony, stridhan and other mutual settlements. However the same was not recorded in the decree.

(3.) Thereafter the both the petitioners filed a joint application under Sections 151, 152 and 153 read with Section 37 of Act for correction of dissolution of marriage decree dated 7 th October, 2004 so as to include the settlement terms within the decree.