MANISHA Vs. MANOHAR DAS

JUDGEMENT

(1.) This appeal under Sec. 19 of the Family Courts Act, 1984 has been preferred claiming the following reliefs :-

(2.) Learned counsel for the parties jointly submits that the marriage of the appellant and respondent was solemnized with Hindu rites and ritual on 31/1/2009. Learned counsel further submits that the appellant and respondent are living separately since 15/12/2018. Learned counsel also submits that both the parties arrived at a joint settlement to part ways as the marriage has irretrievably broken down.

(3.) Learned counsel for the parties submits that Hon'ble Supreme Court in the case of Amardeep Singh Vs. Harveen Kaur, reported in (2017) 8 SCC 746; has waived off the cooling period for the second motion; relevant portion reads as under :-