UJJAWAL JAIN Vs. VIDHIKA AGARWAL

JUDGEMENT

(1.) The appellant has come up in Appeal against the order dtd. 15/2/2024 passed by the Judge, Family Court, Haldwani, Nainital in Original Suit No. 395/2023. The marriage of the parties was solemnized on 8/8/2022 as per Hindu Rites and Rituals, and there is no child from this wedlock. The matrimonial discord arose between the parties, and they started living separately since 3/10/2022, and thereafter they decided to dissolve the marriage by mutual consent. However, the Petition, under Sec. 13-B of the Hindu Marriage Act, 1955 was dismissed, on the ground that the waiving of cooling period of six months cannot be done by the Family Court.

(2.) On 13/3/2024, on a joint request made by learned counsel for the parties, this Appeal was treated to be a Petition under Sec. 13-B of the Hindu Marriage Act, 1955, and both the parties were directed to be present before this Court on the next date.

(3.) Today, when the case was taken up, counsel for the appellant has handed over a Draft of Rs.20,00,000.00 to the respondent, who is present in Court today. No other claim is there by either of the party.