Mangi Lal vs Sunita (2024:Rj-Jd:23910-Db)
2024 Latest Caselaw 4723 Raj

Rajasthan High Court - Jodhpur

Mangi Lal vs Sunita (2024:Rj-Jd:23910-Db) on 27 May, 2024

Bench: Dinesh Mehta, Rajendra Prakash Soni

[2024:RJ-JD:23910-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Misc. Appeal No. 1246/2024

Mangi Lal S/o Shri Shankar Lal Kumhar, Aged About 27 Years, R/
o Gadhwali Mohalla, Gali No. 5, Rampura Basti, Lalgarh, Dist.
Bikaner, Rajasthan.
                                                                           ----Appellant
                                       Versus
Sunita W/o Mangi Lal, D/o Haru Ram Kumhar, R/o Panchshati
Circle, Sadulganj, Dist. Bikaner, Rajasthan.
                                                                         ----Respondent


For Appellant(s)             :     Mr. S.K.Verma
For Respondent(s)            :     Mr. Kaushal Gautam



               HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

27/05/2024

1. The present civil misc. appeal has been preferred against

judgment and decree dated 07.12.2023 passed by learned Family

Court No.2, Bikaner, whereby the petition under section 13 of the

Hindu Marriage Act, 1955 preferred by the present appellant

(husband) has been rejected.

2. Mr. Kaushal Gautam, learned counsel for the respondent

(wife), at the outset, submitted that in the changed

circumstances, the wife has come to a conclusion that it is neither

possible nor feasible to continue the matrimony with the appellant

and in order to buy peace, she would prefer a decree of divorce.

3. Mr. Gautam, learned counsel for the respondent (wife), on

instruction, submitted that as the respondent (wife) is earning

[2024:RJ-JD:23910-DB] (2 of 2) [CMA-1246/2024]

sufficiently, she does not want to take any alimony from the

appellant (husband).

4. In view of the aforesaid, more particularly, on the basis of

the consent given by the counsel for the respondent (wife), the

present appeal is allowed without adjudication on merit.

5. The marriage of the appellant (husband) and respondent

(wife) which took place on 03.11.2014 is hereby dissolved. The

decree of divorce be issued in accordance with law.

(RAJENDRA PRAKASH SONI),J (DINESH MEHTA),J

8-akansha/-

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