KOVELAMUDI KANIKA DHILLON Vs. KOVELAMUDI SURYA PRAKASH RAO

JUDGEMENT

(1.) Parties to the Petition were married on 15 th August, 2014 which was duly registered with the Office of District Registrar, Hyderabad (South) on 6th September, 2014. A joint Petition was tendered by the parties for divorce by mutual consent pursuant to the provisions of Section 13B of the Hindu Marriage Act, 1955. The said proceedings being Petition No.F-1023 of 2020 initiated before the Family Court, Bandra, was accompanied with the application for waiving statutory period provided under Section 13B(2) of the Hindu Marriage Act, 1955. The said application was duly signed by the parties to the Petition and duly affirmed.

(2.) Vide order impugned dated 9th September, 2020 passed below Exhibit-7 i.e. Application for waiving statutory period, I am informed that the said prayer came to be rejected. As such this Petition.

(3.) The learned Counsel for the Petitioner so also for Respondent submit that parties are staying separately since December 2018 till date and are independently leading their lives. They are unable to live together. They have mutually agreed to end the marriage and as such, proceedings under Section 13B of the Hindu Marriage Act came to be initiated on 4th August, 2020.