Niranjan Kumar vs Veena Rani

G.C. Garg, J.—Niranjan Kumar, appellant herein filed petition u/s 13 of the Hindu Marriage Act for short ''the Act'' against the respondent for dissolution of marriage by a decree of divorce on the ground of cruelty. His petition was dismissed by judgment and decree dated October 24, 1992 and this is how the present appeal came to be filed. On January 12, 1993, the appeal was admitted for final hearing.

During the course of hearing of Civil Misc. 10423/C.II of 1994, learned counsel for the parties presented before me not only a compromise entered into between the parties, duly signed by them, but also a joint application purporting to be one u/s 13B of the Act again duly signed by the parties for granting a decree of divorce by mutual consent .lt was prayed therein that statutory period of six months as required u/s 13B(2) of the Act be condoned having regard to the facts and circumstances of the present case, especially the one that the petition u/s 13 of the Act had been filed more than three years prior to the filing of this application. Statements of the appellant as also the respondent present in court were recorded separately. Niranjan Kumar, appellant stated that he had been living separately from his wife, respondent herein, for the last more than three years and during this period they have not lived together and that he has now settled the dispute in terms of compromise Exhibit D.I. He further stated that his petition u/s 13 may be converted into a petition u/s 13B of the Act and marriage between the parties be dissolved by a decree of divorce by mutual consent. It was also stated by him that all articles of dowry and Istri Dhan have been returned to the respondent wife, besides a sum of Rs. 30,000/- has also been paid to her on account of permanent alimony. He stated that petition u/s 13B of the Act is duly signed by him as also the respondent.

The respondent-wife by making her statement accepted the statement of the appellant-husband as correct.

On a consideration of the matter and having regard to the fact that the parties have been living separately for the last about three years, I am satisfied that the parties have decided to dissolve the marriage by a decree of divorce by mutual consent and that there is no chance of reconciliation and it is not possible for them to live together as husband and wife. No useful purpose would be served by keeping the petition for divorce by mutual consent pending for a period of six months and the interest of justice requires that marriage between the parties be dissolved by a decree of divorce by mutual consent by waiving the period of six months. The parties have also settled out of court the matters concerning the marriage including return of dowry articles and lump sum payment of permanent alimony.

Thus, having regard to the totality of the facts and circumstances of the case, petition u/s 13 of the Act of converted into a petition u/s 13B which is hereby allowed and the marriage between the parties is dissolved by a decree of divorce by mutual consent. The office shall assign number of the petition u/s 13B of the Act.

The net result is that petition u/s 13B of the Act jointly filed by the parties is accepted and marriage between the parties is dissolved by a decree of divorce by mutual consent by waiving of the period of six months. The wife will have no further claim against the appellant. No costs.