Rajasthan High Court - Jaipur
Kuldeep Singh Sekhawat S/O Shri ... vs Smt. Dheeraj Kanwar Kanwar W/O Kuldeep ... on 6 August, 2019
Bench: Mohammad Rafiq, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Miscellaneous Appeal No. 3692/2019
Kuldeep Singh Sekhawat S/o Shri Devendra Singh Sekhawat,
----Appellant
Versus
Smt. Dheeraj Kanwar Kanwar W/o Kuldeep Singh Sekhawat
----Respondent
For Appellant(s) : Mr. Akhil Simlote.
Mr. Kuldeep Singh Shekhawat, appellant in person.
For Respondent(s) : Mr. Shrawan Kumar Sharma.
Mrs. Deeraj Kanwar, respondent in person.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 06/08/2019 This appeal has been filed by Kuldeep Singh Shekhawat assailing order dated 20.07.2019 passed by Family Court No. 1, Jaipur (for short 'the Family Court') whereby application filed for grant of decree of divorce by mutual consent under Section 13B of the Hindu Marriage Act, 1955 has been dismissed as premature. Appeal has been filed seeking waiver of the cooling off period.
The parties are present in the Court. The Court has specifically asked the respondent, Mrs. Deeraj Kanwar as to whether any amount has been settled as permanent alimony to be paid by the appellant-husband to her, she contended that she does not want any permanent alimony but she wants decree of divorce by mutual consent. The Court has given counselling to the respondent but even then she is insisting for grant of decree of divorce by mutual consent. In these circumstance, this Court (Downloaded on 29/08/2019 at 10:36:42 PM) (2 of 2) [CMA-3692/2019] deems it appropriate to grant the respondent some reasonable time to ponder over the matter and again appear before the Court along with her father on the next date of hearing i.e. 19.08.2019.
List this matter on 19.08.2019, as prayed. (NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),J MANOJ NARWANI /97 (Downloaded on 29/08/2019 at 10:36:42 PM) Powered by TCPDF (www.tcpdf.org)