Rakesh Srivastava,J. - (1.) Smt. Sunita Maurya (wife), the petitioner and Anil Kumar Maurya (husband), the respondent no. 2 were married according to Hindu rites and ceremonies, at Pratapgarh, on 12.06.2003. The parties continued to peacefully live together up to 26.02.2011, after which serious differences arose between the couple. This led to the wife initiating proceedings against the husband under Section 125 Cr.P.C. (registered as Case No. 3087 of 2013). In the said proceedings, the parties entered into a compromise. As per the said compromise the respondent no. 2 paid a sum of Rs. 2,51,000/- to the petitioner, as full and final settlement towards permanent alimony.
(2.) In February, 2019 the petitioner filed a Divorce Petition bearing Suit No. 104 of 2019 titled Sunita Maurya v. Anil Kumar Maurya under Section 13 of the Hindu Marriage Act, 1953 (for short 'Act') seeking a decree of dissolution of marriage. On 06.12.2019 the said petition was got dismissed as not pressed. On 07.12.2019, the petitioner as well as the respondent no. 2 filed a joint petition under Section 13-B of the Act (Original Suit No. 1093 of 2019) before the Principal Judge, Family Court, Pratapgarh seeking divorce by mutual consent.
(3.) On 19.12.2019 the petitioner moved an application for waiver of the statutory six months period on the ground that the petitioner was going to get a job shortly and in case the marriage was not dissolved, she would loose the job and her career would be spoiled. The respondent no. 2 endorsed 'no objection' on the said application. The relevant portion of the application is extracted below:;