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Gurpreet Rohit Verma vs Rohit Vedpal Verma

Supreme Court Of India · Decided on 12 January 2009 · Citation: (2009) 01 SC CK 0047

HON’BLE JUDGES
S. B. Sinha, J · Mukundakam Sharma, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 142 · Hindu Marriage Act, 1955 — Section 13B
RESULT
Disposed Of
CASE NUMBER
Transfer Petition (Civil) No. 823 of 2004
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Judgment

4 paragraphs · 178 words
1.

The parties hereto have arrived at a settlement. A Memorandum of Settlement has been filed by the parties which is taken on record and accepted.

2.

An application for dissolution of marriage by mutual consent has also been filed by the parties. As prayed for by the learned Counsel for the parties, we in exercise of our jurisdiction under Article 142 of the Constitution of India direct that a decree for dissolution of marriage, by mutual consent, in terms of Section 13B of the Hindu Marriage Act, 1955 is passed. Let a formal decree be drawn by the Family Court at Bandra, Mumbai.

3.

Mr. Upadhyay, learned Counsel for the respondent states that in terms of paragraph 7 of the settlement, all the requisite documents, including a demand draft for Rs. 3,00,000/- drawn in favour of the petitioner and two original letters in the handwriting of the petitioner, have been handed over to Mr. Sunil Kumar Jain, learned Counsel for the petitioner, the receipt whereof is admitted and acknowledged.

4.

The transfer petition is disposed of accordingly.