SEEMA MEHTA Vs. LALIT MEHTA

JUDGEMENT

(1.) In a petition for dissolution of marriage by a decree of divorce under Section 13 of the Hindu Marriage Act, 1955, Smt. Seema Mehta, the petitioner averred that the marriage between her and Lalit Mehta was solemnised on 10th March, 1985, according to Hindu rites and ceremonies. Thereafter, they lived as husband and wife till 28th of July, 1985. The grounds for seeking decree of divorce is incorporated in para 4 of the petition. It reads thus :-

(2.) She further alleged that there is no question of reconciliation between the parties and she has not in any manner condoned the cruelty or has presented the petition in collusion with the respondent,

(3.) Alongwith the petition, Smt. Seema Mehta also moved an application under Section 14 of the Hindu Marriage Act praying for leave to present the petition for divorce before the expiration of one year from the date of the marriage. This application was allowed by order dated 17th December, 1985.