PAYAL MEHTA Vs. SANJAY SARIN

JUDGEMENT

(1.) By this common order, we shall dispose of FAO No.M-183 of 2012 and FAO No.M-292 of 2012.

(2.) Prayer in the petition, filed under Section 13- B of the Hindu Marriage Act, 1955(hereinafter referred to as the 1955 Act) is for grant of a decree of divorce by mutual consent. Parties were married on 21.2.2001 and were blessed with two minor children. On account of matrimonial differences, parties filed various cases against each other, both civil and criminal. Eventually with the assistance of their counsel, parties settled their dispute and agreed to part ways on the following terms and conditions, as recorded in order dated 11.12.2012, which reads as follows:-

(3.) On 18.12.2012, parties presented a petition for dissolution of the marriage by mutual consent and prayed for grant of a decree of divorce. In view of the prayer for grant of divorce by mutual consent, separate statements of Payel Mehta and Sanjay Sarin were recorded, which read as under:-