(1.) Admit.
(2.) At the joint request of the parties, we have heard both the sides finally at the stage of admission.
(3.) We had been called upon to decide a very interesting issue, as to whether the right to sue survives to the mother and brothers of the deceased husband of the respondent - wife in a petition for divorce by mutual consent filed under sec. 13-B of the Hindu Marriage Act, 1955 ('Act'), when he dies even before the second motion under sub sec. (2) of sec. 13-B of the Act is moved.