PRIYA Vs. SANJAY GABA

JUDGEMENT

(1.) Through this petition the waiver of mandatory statutory period of one year in moving the petition for divorce by way of mutual consent as contemplated under Section 13(B)(1) of the Hindu Marriage Act has been sought by spelling out the exceptional circumstances and the hardships, both the parties are passing through. However, it is pertinent to mention here that the statutory per iod of one year is going to expire only in the month of April, 2004. The parties have settled all their disputes and have compromised the matter.

(2.) Since out of the agreed amount of Rs. 7,11,000/- to be paid by the husband to the wife, Rs. 2,00,000/- have been paid and the remaining amount is to be paid after the divorce, petition is allowed and the FIR is quashed.

(3.) Looking to the facts of the case particularly statement of the parents of the girl that they have already found a boy for her who is going abroad and in case this two months period is not waived they would again find themselves in great hardship coupled with the facts mentioned in the application bringing out the circumstances which the parties agreed for divorce make out a case of exceptional circumstance which is sufficient for the waiving of the statutory one year period. As to the power of the Court to waive off this period the learned Counsel for the petitioner has placed reliance upon Rabindra Nath MuKherjee v. I.T.I. Mukherjee @Chatterjee, II (1991) DMC 227=1992(1) HLR Calcutta 445 and Vinod Arora v. Smt.Manju Arora, AIR 1982 Del 592, wherein it was held that if there are exceptional circumstance such a period can be waived.