High CourtsDIVISION BENCH

Smt. Manita Bishnoi W/o Vishnu Kumar vs Vishnu Kumar S/o Shri Raja Ram

Rajasthan High Court · Decided on 17 May 2017 · Citation: (2017) 05 RAJ CK 0073

HON’BLE JUDGES
Govind Mathur, Manoj Kumar Garg
CASE NUMBER
1247 of 2017

AI Structured Summary

Not yet generated for this judgment

Judgment

40 paragraphs · 364 words
1.

This appeal is barred by limitation from 16 days. Having

considered all facts of the case and also taking into consideration

that the respondent is having no objection, if the delay caused in

filing the appeal be condoned. We deem it appropriate to accept

the application preferred under Section 5 of the Limitation Act,

accordingly the same is allowed. The delay in filing the appeal is

condoned.

2.

By order dated 10.03.2017, the Family Court, Sriganganagar,

dismissed the application preferred by the appellant under Section

13 of the Hindu Marriage Act, 1955 by arriving at conclusion that

the appellate failed to establish cruelity as well as desertion on

part of respondent Shri Vishnu Kumar.

3.

In pursuance to order dated 10.03.2017, the appellant as

well as the respondent are present in person. On asking the

appellant as well as the respondent submits with all confidence

that they have entered into compromise and that demands to

annule marriage between them, that was solemnized on

17.11.2011.

4.

It is further submitted that, in view of the fact that the

application under Section 13 of the Act, 1955 was filed long back

on 24.02.2015 adequate cooling period has already been passed.

5.

The parties asserted that they have entered into the compromise

with all seriousness and after taking into consideration all pros and

cons of that.

6.

The original compromise is also placed on record containts of

that reads as follows:-

"VERNACULAR MATTER OMITTED"

7.

Having considered the averments contained in the

compromise and also the facts brought to the knowledge of Court,

just to meet the ends of justice, and also taking into consideration

peculiar facts of the case. We deem it appropriate to accept the

instant appeal.

8.

Accordingly, the same is allowed. The judgment and decree

on 10.03.2017, passed by Family Court, Sriganganagar in Civil

Misc. Case No.261/2016 is set aside. The application preferred by

the appellant Smt. Manita Bishnoi, under Section 13 of the Act,

1955 is allowed. The marriage solemnized between the parties on

07.11.2011 is annulled in the terms of the compromise arrived

between the parties. A decree be prepared in the same terms.

9.

No order as to costs.