SREEKANTH Vs. NIL

JUDGEMENT

(1.) The petitioners herein are the petitioners in O.P.No.555/2013 on the file of the Family Court, Pala. They filed a joint petition under Section 13B of the Hindu Marriage Act for dissolution of marriage on mutual consent.

(2.) Their marriage was solemnized on 08-09-2011. Due to mutual differences and incompatibility of temperament, the parties started living separately from 14.04.2012. The parties realised that there is no possibility for a joint life and their marriage is irretrievably broken. Therefore, they agreed to dissolve the marriage by mutual consent. The parties also settled all monetary claims in between them and an agreement was also executed on 30.05.2013.

(3.) The original petition was filed before the Family Court, Kottayam at Ettumannoor and subsequently the same was transferred to the Family Court, Pala.