M ANIL KUMAR Vs. M LALITHA

JUDGEMENT

(1.) Mr. M. Anil Kumar, the appellant, and Smt. M. Lalitha, the respondent are present before this Court. In order to establish their identity, both of them have submitted their respective Aadhar Cards before this Court. Both the parties have also been identified by their respective counsel.

(2.) Both the parties are ad idem that they would like to divorce each other on the basis of mutual consent. They are also ad idem that they have entered into a compromise for dissolution of their marriage dated 22.08.2004. A copy of the compromise has been submitted before this Court as I.A. No. 2 of 2019. The same shall be placed on record. Along with the said I.A., an application, i.e. I.A. No. 3 of 2019 under Section 13-B of the Hindu Marriage Act, 1955 (for short 'the Act') has also been filed for seeking divorce on the basis of mutual consent.

(3.) Both the parties are also in agreement that they have parted many years ago. They are also in agreement that the petitioner-appellant had filed an application under Section 12(1)(b) r/w 13(1)(ia) of the Act, for seeking divorce. However, the same was dismissed by the learned Family Court by judgment dated 05.07.2010.