NISHA Vs. MANOJ KUMAR

JUDGEMENT

(1.) THE petitioner is the wife of the respondent. Their marriage was solemnized on 09.09.2006. However, due to the strained relationship, they were residing separately since 29.09.2007. They decided to separate. In August, 2011, they filed a petition under Section 13B of the Hindu Marriage Act before the Family Court, Palakkad, which was numbered as O.P.No.781/2011.

(2.) AFTER the expiry of the period of six months from the date of filing of the petition under Section 13B, the petitioner and the respondent filed separate affidavits dated 29.03.2012 stating that they want a decree for divorce and that the facts stated in the petition under Section 13B are true. In the affidavits filed by the parties, they also stated that the respondent has agreed to pay a sum of Rs.75,000/- (Rupees Seventy Five Thousand only) to the appellant (wife) as maintenance. The parties also filed I.A.No.569/2012 in O.P.No.781/2011 under Section 13B(2) of the Hindu Marriage Act. That application was filed on 29.03.2012. The case was posted to 31.03.2012. On 31.03.2012, the Family Court passed the following Order.

(3.) IN the light of the submission made by the learned counsel appearing for the parties, the Mat.Appeal is disposed of as follows: