KARL BILLIMORIA Vs. DELNAZ DEVITRE

JUDGEMENT

(1.) The present suit is filed under Sec. 32-B of the Parsi Marriage and Divorce Act, 1936 (the "PMD Act") whereby the Plaintiffs have prayed for decree of divorce by mutual consent.

(2.) The facts, briefly stated, are as follows :-

(3.) The Plaintiffs have entered into the Consent Terms, which are annexed as Exhibit "B" to the Plaint. The Plaint sets out that the Plaintiffs have filed this Suit and entered into the Consent Terms freely, voluntarily and out of their own volition. The Consent Terms set out that there are no claims/demands of any nature pending or that will be raised in the future by the Plaintiffs against each other.