SATISH BALKRISHNA SHEKATKAR Vs. SUBHADA SATISH SHEKATKAR

JUDGEMENT

(1.) THIS appeal by the original petitioner, who claimed a decree for divorce, is being disposed of by consent of the parties as the original petition was amended with the leave of the Court and both the parties are presently praying for the divorce by mutual consent. Both the parties are personally present and they are identified by their respective learned Counsel. Wife Shubhada states that she has voluntarily filed this application. So also husband Satish states that there is no other go for him but to take divorce by consent, for they are residing separately for the last 21/2 years. Both of them further admit that there is one child by name Aniket. Father Satish expressly states that he has no objection if that child remains in the custody of mother Shubhada, who is employed in the State Bank of India. He further admits that she will be properly looking after the well-being and education of the child. Under these circumstances, both of them pray that custody of the child be given to respondent Shubhada.

(2.) HAVING heard the parties and their respective learned Counsel, it appears just and fair to grant the relief of divorce by mutual consent. Accordingly, in this appeal, it is directed that a decree for divorce be drawn under section 13-B of the Hindu Marriage Act, 1955. The decree to set out that custody of child Aniket to remain with respondent Shubhada. The appeal is thus allowed with no order as to costs.