SANJEEV RANA Vs. PROMILA RANA

JUDGEMENT

(1.) C.M. No.20389 C-II of 2011 Prayer in this application, filed under Sec. 6 Rule 17 read with Sec. 151 Civil Procedure Code, is to permit the parties to amend the petition filed under Sec. 13 of the Hindu Marriage Act (hereinafter referred to as 'the Act') to a petition under Sec. 13-B of the Act and to waive the statutory period of six months as prescribed under the Act for grant of a divorce by mutual consent. C.M. allowed as prayed for. C.M. No.20390-C-II of 2011 and FAO No. M-8 of 2009 Sanjeev Rana, appellant, and Promila Rana, respondent, are present in Court, along with their counsel, and pray that the application may be allowed. We have heard the parties and find no reason to reject the application. As a consequence, the application is allowed and the petition for grant of divorce by way of mutual consent, filed under Sec. 13-B of the Act, is taken on record.

(2.) Counsel for the parties state that parties appeared before the Lok Adalat and recorded their separate statements acknowledging a compromise and agreeing to dissolve their marriage by a divorce under Sec. 13-B of the Act. It is prayed that as there is no possibility of the parties residing together, the petition for divorce may be allowed and marriage between the parties may be dissolved by grant of a decree of divorce, by mutual consent.

(3.) We have heard counsel for the parties, perused the paper book and the statements made by the appellant and the respondent before the Lok Adalat.