AJIT SHASHIKANT MHETRE Vs. LEENA AJIT MHETRE

JUDGEMENT

(1.) The appellants herein have challenged the judgment and decree dated 17.10.2014 in Regular Civil Appeal No.92 of 2009 passed by the learned District Judge-1, Kolhapur.

(2.) Heard Mr. Himanshu Mahajan and Mr. Sachin Pawar, learned counsel for the respective appellants. I have perused the records.

(3.) The Appellant Ajit Mhetre was married to Respondent No.1 Leena Mhetre. They had allegedly filed an application under Section 13B of the Hindu Marriage Act for divorce by mutual consent. By judgment dated 13.10.2005, the 2 nd Joint Civil Judge, Senior Division, Kolhapur allowed the application under Section 13(1)B of the Hindu Marriage Act and dissolved the marriage of the appellant Ajit Mhetre and the respondent no.1 Leena Mhetre.