VARUN AGGARWAL Vs. POOJA AGGARWAL

JUDGEMENT

(1.) Prayer in this application filed under Sec. 151 CPC is for converting the present appeal into a petition under Sec. 13-B of the Hindu Marriage Act, 1955 (for short-'the Act') for divorce by way of mutual consent.

(2.) Both the parties who are present in Court are ad idem that they have no objection, if, the present appeal is converted into divorce petition under Sec. 13-B of the Hindu Marriage Act, 1955.

(3.) In view the above, the application is allowed and the present appeal is converted into divorce petition under Sec. 13-B of the Act. CM-907-CII-2022