RESHMA BAI Vs. ANOOP

JUDGEMENT

(1.) THE parties have filed a joint petition under Section 13B of the Hindu Marriage Act, 1955 on 14.6.2010. THEy have filed I.A. No.61/2011, being a joint petition under Section 13B(2) of the Act for divorce on mutual consent. Apparently, the matter was referred to the Lok Adalath. Going by the averments, we notice that, in fact, the Lok Adalath has passed an Award by dissolving the marriage on mutual consent. Noticing that it may not be sufficient, a joint petition is filed and the subsequent motion is made under Section 13B(2) of the Act.

(2.) WE heard the learned counsel for the parties. WE are satisfied that there was a valid marriage. WE also notice that the parties have been living separately for nearly four years. In the circumstances of the case, there is no basis for us to doubt the veracity of the averments. Accordingly, we dissolve the marriage between the parties by mutual consent under Section 13B of the Hindu Marriage Act, 1955.