MONA JAIN Vs. SANJEEV JAIN

JUDGEMENT

(1.) THE parties were married on December 9,1990. They have been staying apart since July 27, 1991. Efforts to persuade them to stay together have not yielded any fruitful result. Their attitude clearly shows that the marriage between them has irretrievably broken down. Both of them are young and no useful purpose would be served by allowing them to continue with the protracted litigation.

(2.) DURING the pendency of this revision petition, the parties have arrived a compromise. The written compromise has been placed on record as Ex C-l. Their statements have been recorded. The statement of Mr. Romesh Chander Jain, the father of Ms. Mona Jain has also been recorded. Keeping in view the facts of the case, it appears to be proper to dissolve the marriage by passing a decree for divorce under Sectionl3-B of the Hindu Marriage Act, 1955. In the peculiar facts of the case, the statutory period of six months as provided under Sectionl3-B (2) of the Act is dispensed with.

(3.) ACCORDINGLY, the marriage between Smt. Mona Jain and Mr. Sanjeev Jain is dissolved by a decree of divorce. Since articles of dowry have been given back and the amount of money agreed upon between the parties have been duly paid to Smt. Mona Jain, she will have no claim on any account whatsoever against Mr. Sanjeev Jain. In view of this order, the petition filed by mr. Sanjeev Jain in the Court of the Addl. District Judge, Chandigarh has become infructuous and shall be deemed to have been dismissed as such.