AARTI YADAV Vs. SUBASH CHAND

JUDGEMENT

(1.) Vide order dated 06.04.2016, the petition under Section 13-B of the Hindu Marriage Act, 1955, filed by the parties to the appeal, was allowed.

(2.) The Family Court, while granting a decree of divorce by mutual consent, has also handed over the custody of the minor child to the father by making certain observations against the appellant-mother.

(3.) Learned counsel for both the parties submit that there is no grievance regarding the divorce having been granted by mutual consent, but the observations pertaining to the conduct of the wife and the delivery of child to the father have been challenged in this appeal.