AJAY KUMAR MALVIYA Vs. GITA ALIAS GOLU MALVIYA

JUDGEMENT

(1.) With the consent of both the counsel the appeal is heard finally.

(2.) The trial court rejected the petition filed under Section 13-B of Hindu Marriage Act on the ground of territorial jurisdiction. Both the parties filed an application under Section 13-B of Hindu Marriage Act for grant of decree of divorce on mutual consent. They further pleaded that their marriage was solemnized on 26.6.2014 at Seoni. They lived together for a period of 15 days. Thereafter, respondent no. 2 returned back to her parents house and she did not come back. Both the parties pleaded that they agreed for divorce on mutual consent and they have been living separately for the last one year.

(3.) The statements of appellant and respondent were recorded. The appellant - husband deposed that his marriage was solemnized on 26.6.2014 as per Hindu rituals with the respondent at Jabalpur. Card of marriage is Ex. P-1. We lived together after marriage for 20-25 days and thereafter since 2014 we have been living separately.