- (1.) Leave granted.
(2.) The appellant Veena and respondent No.2 - Jagdish Prasad are present in Court. They were married on 30.9.1998. Out of the wedlock, they have one daughter who is in the custody of the appellant Veena.
(3.) It is not disputed that the parties have been living separately for over 10 years and reconciliation is not possible now. Both the appellant Veena and respondent No.2 Jagdish Prasad pray that a decree of divorce by mutual consent be granted.;