HOTOXI M PANTHAKI Vs. SERSI J SIVECHA

JUDGEMENT

(1.) The parties are wife and husband. They have 2 children, sons named Jehan and Sheroy. They shall be referred to as mother and father.

(2.) They applied for divorce by mutual consent in the above suit on 20th February, 2006. They filed consent terms. In the consent terms the mother gave up her claim to alimony or maintenance. She also gave up custody of both the children. The father was to have custody of both the children. The mother was to have access on second and fourth week ends and half school vacations.

(3.) The parties were married in 1992. Children were born in 1992 and 1998. The mother left the matrimonial home in 2004. They filed the divorce petition in 2006. The mother remarried in 2007.