MOHIT Vs. SHWETA

JUDGEMENT

(1.) Heard on I.A. No. 8760/2023, an application under Order 23 Rule 3 r/W Sec. 151 CPC .

(2.) The present appeal has been filed by the appellant (husband) being aggrieved by the judgment and decree dtd. 28/6/2019 passed by the 2nd Additional Principal Judge, Family Court Distt. Indore, in HMA No. 1230/2016, whereby the application seeking divorce under Sec. 13 (1) of the Act on the ground of cruelty has been rejected.

(3.) I.A. No. 8760/2023 is a joint application filed by the parties seeking divorce by mutual consent.