SMT. RADHIKA @ DEEPALI Vs. RISHIRAJ

JUDGEMENT

(1.) Rishiraj Maheshwari are present in person and they have been identified by their respective Counsels.

(2.) They have filed an application under Order 23, Rule 3 read with Section under Section 13B of Hindu Marriage Act, 1955 for the divorce by mutual consent vide I.A. No.6896 of 2016. They have also admitted their signatures on the application and affidavit filed by them along with the application as well as terms and conditions of settlement as mentioned in Para-10 of the application. Learned Counsel for the appellant has submitted that today the respondent-husband has deposited Rs. 4 lakhs to the State Bank of India account of the appellant (Account No. 32517853310) through RTGS towards permanent alimony which has been successfully transmitted in her account as per receipt/reference No. 1083061729.

(3.) The marriage between the appellant and her husband was solemnized on 15th May, 2010. Due to some differences they have started living separately from September, 2011. Respondent-husband filed an application under Section 9 of Hindu Marriage Act, 1955 for restitution of conjugal rights. By the impugned judgment, the aforesaid application has been allowed by the learned Trial Court.