SANTOSH Vs. KISHAN

JUDGEMENT

(1.) HEARD learned Counsels.

(2.) THIS appeal is directed against the judgment and order dated 21.4.2006 of the learned District Judge, Pali by which the application under Section 9 of the Hindu Marriage Act was allowed in favour of the respondent -husband Kishan by the learned trial court, however, the said parties did not live in the same matrimonial home despite said decree of the learned court below.

(3.) BOTH the learned Counsels submitted that the parties by mutual consent seek this divorce under the terms of mutual consent. Accordingly, the appellant -wife has returned back the gold ornaments received by her at the time of marriage with respondent -husband and further paid Rs. 35,000/ - to the respondent -husband Kishan under the said agreement. The appellant -wife is working as Nurse in the Government Hospital, Sojat City whereas the respondent -husband Kishan is not employed anywhere and was making his livelihood by doing iron work for the people as he belongs to Dhobi caste.