KURIAN,J. - (1.) Thanks to the intervention of the learned Amicus Curiae, it appears that good sense has prevailed upon the petitioner and the second respondent.
(2.) It is submitted that they have, accordingly, filed a petition under Section 13B of the Hindu Marriage Act for a decree of divorce on mutual consent.
(3.) Both the petitioner and the second respondent are present before this Court today. Both are Advocates.;