NISHA YADAV Vs. SANDEEP YADAV

JUDGEMENT

(1.) This appeal has been preferred by Smt. Nisha Yadav assailing the order dated 9.5.2019 passed by Family Court No.1, Jaipur, which declined to waive off cooling period for decree of divorce by mutual consent under Section 13B of the Hindu Marriage Act.

(2.) Learned counsel for the appellant has submitted that the appellant has received all the dowry articles from the respondent and does not want to receive any permanent alimony from the respondent. She wants to obtain decree of divorce and start a new life.

(3.) The matter was listed before this Court on 31.5.2019. The court taking into consideration this aspect that appellant does not want any permanent alimony, required the appellant to again think over this matter and deferred the matter for being listed on 8.7.2019. The matter was thereafter listed on 8.7.2019 and now came today. Today again, appellant submits that she has thought over the matter and wants to obtain the decree of divorce by mutual consent and does not wish to receive any permanent alimony from the respondent. Although, she submits that he already received all the dowry articles, jewellery, stri dhan, etc. back from the respondent.