MITHUN RADHAKRISHNAN Vs. AASTHA SAHDEV

JUDGEMENT

(1.) Present contempt petition has been filed under Sections 2, 10 and 12 of the Contempt of Courts Act, 1971 alleging willful disregard and disobedience of the order passed by the learned Trial Court on 02.05.2015 as well as non compliance of an undertaking given in Court on 02.05.2015, on oath, to abide by the terms of Memorandum of Understanding dated 30.04.2015 in the joint petition filed under Section 13 B (1) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA').

(2.) Petitioner and Respondent are Hindus by religion and their marriage was solemnized on 07.09.2013. There is no child from the wedlock. Subsequent to the marriage the parties lived together in Singapore where they worked and were gainfully employed.

(3.) On account of serious temperamental differences between the parties, they started living apart since April 2014. As the differences increased and the disputes became serious, Respondent herein left Singapore in August, 2014, after quitting her job, as the parties thought of giving some space to each other to reconcile their differences. Several efforts of resolving the differences and reconciliation failed whereupon the parties decided to dissolve the marriage, which in their perception had broken irretrievably.