DARSHNA Vs. RISHAL SINGH

JUDGEMENT

(1.) THE prayer made in the present application is to dissolve the marriage between the parties on mutual consent under Section 13 -B of the Hindu Marriage Act, 1955 (for short 'the Act').

(2.) A petition for dissolution of marriage under Section 13 -B of the Act has been appended along with the present application. The aforesaid petition is jointly signed by both the parties. The parties are also present in Court in person. Smt. Darshna has stated that the marriage between the parties had been solemnised on May 10, 1997 and the parties are living separately since November 18, 1997. It has also been stated by the applicant Smt. Darshna that the marriage between the parties is irretrievably broken and there are no chances of the relations between the parties being revived. She prays that the marriage between the parties be dissolved by mutual consent. Smt. Darshna has also stated that she would withdraw the criminal proceeding under Section 498 -A of the Indian Penal Code which has been lodged by her against the husband and his family members. A similar statement has been made by Rishal Singh, who is also present in Court. Mr. Rishal Singh has also stated that the parties have amicably settled all the matters and have agreed that the marriage be dissolved between the parties by way of mutual consent.

(3.) CONSEQUENTLY , the prayer made in the application is allowed. The main petition under Section 13 -B of the Act, now filed by the parties is also allowed. The marriage between the parties is consequently dissolved by way of mutual consent. It is further agreed between the parties that the parties shall have no claim against each other either with regard to any maintenance amount or with regard to permanent alimony. The parties shall remain bound by the statements with regard to giving up their claim with regard to any maintenance against each other.