PRATEEK SISODIYA Vs. SMT SURBHI SISODIYA

JUDGEMENT

(1.) Both the parties are present in person who have been identified by their respective counsel.

(2.) Instant writ petition has been preferred assailing the order passed by the learned Additional DistrictSessions Judge No.1, Beawar, District Ajmer dated 25/05/2018 whereby the application moved by the petitioner and respondent under Sec. 13B read with section 14 of the Hindu Marriage Act, 1955 for seeking divorce by mutual consent has been returned back treating the said application as premature.

(3.) It is noted that the petitioner Prateek Sisodiya and respondent Smt. Surbhi Sisodiya entered into a matrimonial knot on 31/10/2017 as per Hindu rites and rituals at Vijaynagar, Ajmer but as a result of disputes and differences arose between them at the initial stage itself which they had not been able to resolve and both of them did not wish to live together as husband and wife, both of them decided to separate and dissolve the marriage by mutual consent. It is stated that they did not have any other pressure or coercion on them while moving application for seeking divorce on mutual consent. Thus, the application was moved before the Additional DistrictSessions Judge No.1, Beawar on 20/03/2018.