- (1.) THE statements of the parties at the second motion have been recorded in Court today. Both the parties have stated that they want divorce by mutual consent.
(2.) LEARNED counsel appearing for the respective parties submit that in view of the joint petition filed by the parties and their statements made at both the motions, the joint petition be accepted and the marriage between the parties be dissolved by a decree of divorce by mutual consent.
(3.) WE have given our thoughtful consideration to the matter. The marriage between the parties was solemnized at Pallavi Hotel, Panchkula according to Hindu rites and ceremonies on 10.02.2008. They initially enjoyed their married life and the marriage was consummated. After marriage, the parties went to Lucknow and took a house at Gomtinagar on rent in the first week of March, 2008. 4. Thereafter, they shifted to another house and then they shifted to New Delhi on 1.08.2008 where they lived upto 30.06.2009. Thereafter they lived at Panchkula till 05.12.2009. On account of matrimonial disputes between the parties, Ashim Sethi (petitioner No.1) on 13.01.2010 filed a petition (Regular Suit No.90 of 2010) under Section 13 of the Hindu Marriage Act, 1955 ('Act' - for short) before the Principal Judge, Family Court at Lucknow. Meena Sethi (petitioner No.2) on receipt of notice in the said petition, filed an application for transfer of the petition in the Hon'ble Supreme Court of India. The petition filed by petitioner No.1 was transferred to the learned District Judge, Panchkula where it was registered as HMA No.01. The learned Additional District Judge, Panchkula vide judgment and decree dated 28.05.2013 dismissed the petition of petitioner No.1. Aggrieved against the same, petitioner No.1 filed an appeal (FAO No.M -273 of 2013) before this Court.;