MALLIPUDI BABU RAO Vs. MALLIPUDI PRAMEELA KUMARI

JUDGEMENT

(1.) DECREE of divorce was passed by the Lok Adalat under the provisions of the Legal Services Authorities Act, 1987. As on the date when petition was presented (11-3-2002) Indian Divorce Act, 1869 stood amended by the Indian Divorce (Amendment) Act, 2001 (Act 51 of 2001) which came into force with effect from 3-10-2001. There have been drastic amendments made to the principal Act. The requirement of a decree passed of divorce under the provisions of the principal Act having to be confirmed by the High Court has now been dispensed with. Therefore, reference is misconceived. We answer the reference accordingly.