ARJUN YASH MAHAJAN Vs. SHIVANI MAHAJAN

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dtd. 31/5/2016 passed by Additional Civil Judge (Senior Division), Panchkula, whereby the application under Order 7 Rule 11 CPC filed by the petitioner was dismissed.

(2.) Marriage of the petitioner was solemnized with the respondent on 2/12/2018 in Delhi as per Hindu Rites and Ceremonies. After the marriage, the couple went to London. Minor Child Inayat Mahajan took birth on 2/7/2012. Petitioner and the respondent are British citizens and are having status of Indian overseas citizens. Minor Inayat Mahajan now aged 15 years is also British citizen. The couple could not go ahead with the matrimonial ties and ultimately, got separated vide divorce dtd. 4/9/2014 passed by Central Family Court, London. An amicable settlement was done.

(3.) Heads of terms of agreement and settlement were recorded. It was mutually agreed and declared on 11/9/2014 by the parties (couple) as under:-