- (1.) The present controversy arises out of a matrimonial alliance, between petitioner no.1-Pritam Ashok Sadaphule and respondent no.2-Hima Pritam Sadaphule. Petitioner no.1 and respondent no.2 both are highly educated. They were known to one other, whilst they were in the United Kingdom. Consequent upon the development of intimacy between them, they decided to get married. The families of both parties, are located in India. Whilst the family of petitioner no.1 is at Mumbai, that of respondent no.2 is in New Delhi.
(2.) The pleadings before this Court, as also, the orders appended thereto reveal, that the marriage between Pritam Ashok Sadaphule and Hima Pritam Sadaphule took place at Lalit Hotel, Connaught Place, New Delhi on 5.3.2005. The funds for the marriage, were stated to have been contributed, only by the parents of respondent no.2. The factual position, insofar as the marriage between the petitioner no.1 and respondent no.2, that needs to be noticed is, that the parents and relatives of petitioner no.1-Pritam Ashok Sadaphule, did not participate in the above marriage. It is therefore apparent, that they were not agreeable to the matrimonial alliance.
(3.) It is also not a matter of dispute, that petitioner no.1-Pritam Ashok Sadaphule and respondent no.2-Hima Pritam Sadaphule, separated in October, 2009. Petitioner no.1 initiated divorce proceedings in the United Kingdom, seeking permanent dissolution of the matrimonial alliance, with respondent no.2. A Court in the United Kingdom, in the first instance, issued decree nisi on 9.5.2011, and thereafter, a final decree dated 21.6.2011. By the final decree, the marriage between petitioner no.1-Pritam Ashok Sadaphule and respondent no.2-Hima Pritam Sadaphule, came to be dissolved.;