J S V Vs. V P G

JUDGEMENT

(1.) Issue notice. Mr. Dhiraj Kumar, Advocate accepts notice. By consent of the parties, the petition is heard finally.

(2.) The challenge in this petition is to an order dated 01.05.2019 by which the Principal Judge, Family Court, Patiala House has rejected the application of the petitioner for waiving the statutory period of six months under Section 13B(2) of the Hindu Marriage Act, 1955.

(3.) The petitioner [wife] and the respondent [husband] were married on 27.07.2017 and started living separately from 25.10.2017. In the course of proceedings under the Domestic Violence Act, 2005, the parties settled their disputes through mediation, and the settlement was recorded in a Memorandum of Understanding (MOU) dated 10.10.2018. The MOU, inter alia, provided for the marriage to be dissolved by mutual consent, and for payment of a sum of Rs. 3,50,000/- by the respondent to the petitioner in installments.