MANJU SHARMA Vs. RAJ BAHADUR SHARMA

JUDGEMENT

(1.) ON 6-3-2005 before Lok Adalat, District Court, Sagar, the petitioner and respondent in pursuant to their joint application under Section 13-B of Hindu Marriage Act, 1955, which they had filed on 29-7-2004 in the Court of District and Sessions Judge, Sagar, recorded their consent for a mutual divorce, accordingly decree was drawn in the following terms :-

(2.) THE petitioner alleging force, fraud and the undue influence practiced in obtaining said decree, has filed this petition seeking quashment of order/decree dated 6-3-2005.

(3.) BE that as it may, the fact as is culled out from the pleadings and also not disputed by the petitioner as well as respondent is that though married on 28-1-2003, the petitioner did not live with the respondent at the place where he was posted, but continued to live at respondent's parental house at Tikamgarh and intermittently at her parent's house of Chhatarpur.