ISHAN KHANDELWAL Vs. NIKITA KHANDELWAL

JUDGEMENT

(1.) The parties have appeared before the Court. Father of the respondent-wife is also present in the Court. The appellant has approached this Court challenging order dtd. 13/12/2018 passed by the Family Court, Alwar (for short 'the Family Court') in Case No. 746/2018 whereby application filed under Sec. 13B of the Hindu Marriage Act, 1955 (for short 'the Act') for grant of decree of divorce by mutual consent has been rejected on the premise that such application has been filed before expiry of period of one year from the date of separation of the parties.

(2.) Learned counsel for the parties jointly submit that both the parties have agreed to part with subject to payment of Rs.2,00,000.00 by the appellant to the respondent as permanent alimony for full and final settlement.

(3.) The matter was listed before the Court on 29/4/2019 and deferred for today considering that the amount of permanent alimony was not sufficient and opportunity was granted to the respondent-wife to again ponder over the matter and come back to the Court today.