SAPINDER KAUR Vs. RAJDEEP SINGH SAGGU

JUDGEMENT

(1.) The hearing of the case was held through video conferencing as prayed by the learned counsels.

(2.) An application has been filed for waiving off the cooling period of six months between the first motion and the second motion provided in Sec. 13B(2) of the Hindu Marriage Act, 1955, in a petition filed for mutual divorce under Sec. 13B of the Hindu Marriage Act, 1955, which has been dismissed by the Family Court.

(3.) It has been pointed out that the parties are residing separately since February, 2020. With the intervention of the respectables, the parties decided to part their ways. A petition under Sec. 13B of the Hindu Marriage Act, 1955, was filed on 4/10/2021. The Court recorded first motion on 4/10/2021 itself. The separate statement of the wife and the husband were recorded. The wife admitted that she has received Rs.3,00,000.00 with regard to the past, present and future maintenance and the dowry articles. The Court adjourned the case for a future date. As already noticed, the wife filed an application for waiving off the statutory period of six months which has been declined by the Family Court.