SUKESH BHATIA Vs. ANITA BHATIA

JUDGEMENT

(1.) The parties are agreed that ex-parte decree of divorce between them be converted into a decree of divorce by mutual consent. Keeping in view the separation of the parties for a long period as well as irretrievability of marriage, in spite of all efforts for reconciliation, we dispense with the requirement of six months' notice. The ex parte decree of divorce is converted into a decree of divorce by mutual consent on the terms and conditions contained in the agreement for divorce marked 'X' which shall form part of the decree. The respondent wife undertakes not to claim any alimony or maintenance in consideration of the consent given by the appellant-husband and the similar undertaking is given by the husband viz. not to claim any alimony or maintenance from the wife either for self or for the child. The terms intense the husband and the wife shall not effect in any manner the rights of the child to claim maintenance from the parents or any right which the law permits.

(2.) In view of the agree order, a decree for divorce by mutual consent is granted and the ex parse decree between the parties is modified accordingly. No order as to costs. Order accordingly.