SACHIN DHONDIRAM CHAVAN Vs. TRUPTI SACHIN CHAVAN

JUDGEMENT

(1.) Heard Mr. Pathak, learned Counsel appearing for the Petitioner and Mr. Adagule, learned Counsel appearing for the Respondent.

(2.) By the present Writ Petition filed under Article 227 of the Constitution of India, the challenge is to the legality and validity of the Order dtd. 7/12/2024 passed by the learned Judge, Family Court, Kolhapur below Exhibit-12 in Petition No. A-205 of 2024. By the impugned order the learned Judge, Family Court, Kolhapur has rejected the Application filed by the Petitioner-husband seeking withdrawal of the consent given for passing the decree by mutual consent under Sec. 13-B of the Hindu Marriage Act, 1955 ("H.M.A.").

(3.) It is the submission of Mr. Pathak, learned Counsel appearing for the Petitioner that the consent terms were executed as the relatives of the Respondent have brought pressure on the Petitioner. He submits that the Petitioner's wish is to save the marriage.