MIHIR NARAYAN MOHANTY Vs. SADYALAXMI PATNAIK

JUDGEMENT

(1.) IN a matrimonial proceeding under the Hindu Marriage Act for divorce, application for amendment to add the prayer of restitution of conjugal rights was filed. The same having been rejected, husband has filed this Civil Revision.

(2.) CONSIDERING age and family status of the parties, I tried for reconciliation but could not become successful on account of deep -seated misunderstanding which I railed to remove. When 1 fixed the Civil Revision for hearing, both parties have filed an application jointly for mutual divorce as provided under Section 13 -B of the Act.

(3.) SINCE it is an application for mutual divorce i allow the same and declare that from today, marriage between the parties is dissolved.