NEELIMA CHOPRA Vs. ANIL CHOPRA

JUDGEMENT

(1.) The petitioner had filed a petition under section 13B(1) of the Hindu Marriage Act, 1955 wherein she had prayed for divorce by mutual consent.

(2.) On 22nd August, 1984 the preliminary . statements of the parties were recorded by the Addl District Judge and the case was adjourned leaving the parties to apply for its hearing after the expiry of the prescribed period.

(3.) After the passing of the aforesaid order, it is stated that the parties continued to live separately. The petitioner herein in fact got a job and has gone out of India. The parties had agreed that there was no hope of reconciliation and a second and final application under section 13B(2) of the said Act was filed.