- (1.)This order shall dispose of the interim application which has been by the appellant under Section 13-B of the Hindu Marriage Act (hereinafter referred to as Act) seeking divorce by mutual consent.
(2.)The brief facts as stated in the application are as under :-
1. That the appellant and respondent have entered in the relation of marriage on 28.06.2012 at Indore according to the Hindu rituals in presence of all the keen relative and friends.

2. That, since from the marriage the relationship between the appellant and the respondent was not normal then because of certain disputes always arose which has caused serious disturbance in both the families. Only after 17 days of the marriage from 15/07/2012 they are living separately. The elder members of the families has given suggestion and advice but the dispute were regular therefore a situation arose and the appellant and respondent decided to get decree of divorce by mutual consent as there was no chance to live together in future.

3. That, appellant and respondent are living separately since 15th July 2012 and there is no chance to live together in future and therefore present application is being filed by the parties under Section 13-B of the Hindu Marriage Act.

(3.)The appellant has also submitted that even though a petition under Section 13-B of the Act was filed earlier, but the second could not have been filed within time and therefore filed an appeal before us under Section 28 of the Act.