BHUVNESHWAR SINGH Vs. PAMMI KUMARI

JUDGEMENT

(1.) Heard Sri Amrendra Nath Rai, learned counsel for the petitioner no.1 and Sri Amit Singh, learned counsel for the petitioner no.2.

(2.) Present petition is directed against the order dated 01.02.2021 passed by the Principal Judge, Family Court, Allahabad in Matrimonial Case No. 1490 of 2020 (Bhuvneshwar Singh Vs. Pammi Kumari) instituted under Section 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act'). The present petition is supported by the joint affidavit of the parties that is husband and the wife.

(3.) Undisputedly, the parties were married 04.05.2009. They have lived together in matrimony for ten years and are living separately since 05.07.2019. There are no issues born from the marriage. For more than one and half year, the parties have resided separately. It is also stated that efforts were made to reconcile the differences in their marriage, however, the marriage has irreconcilably broken down. In paragraph nos. 10, 11 and 12 of the affidavit filed in support of the petition, it has been clearly specified that the parties have been living separately for the last three years and they have not met each other since 05.07.2019. They have completely denied any chance of settlement as there is no hope of restoration of their matrimonial life. It is in such circumstances that the parties claim to have filed the joint petition to dissolve their marriage.