MAMTA RANI Vs. BHUPESH VERMA

JUDGEMENT

(1.) THIS is petition under Article 227 of the Constitution of India filed by the petitioner-wife seeking a direction from this court to condone the statutory period of six months for the grant of decree of divorce under Section 13-B of the Hindu Marriage act, 1955 (for short 'the Act' ).

(2.) IT has been averred in the petition that marriage between the parties took place on 29-7-2007. Their relations, however, ran into rough weather and when finally it appeared that there was no scope for reconciliation between them, they on being persuaded by the respectables from both the sides and with the efforts made by the Mediation Centre of this Court, decided to get their marriage dissolved by a decree of divorce by mutual consent. They also arrived at settlement, a copy of which has also been placed as Annexure P-1 on the record of this petition. The parties, thus, preferred a petition under Section 13-B of the Act which is pending before the Additional District Judge, mohali, who has recorded the joint statement of the parties on 1-4-2009, and has adjourned the petition for 5-10-2009 in terms of sub-section (2) of Section 13-B of the Act.

(3.) IN response to notice of motion issued by this Court, the respondent has put in appearance.