Case Removed
2019 Latest Caselaw 1118 SC

Citation : 2019 Latest Caselaw 1118 SC
Judgement Date : 15 Nov 2019

Constitution of India
CrPC Section 125. Order for maintenance of wives, children and parents
Indian Penal Code, 1860 (IPC)
Protection of Women From Domestic Violence Act, 2005

Headnote :
According to Article 142 of the Constitution of India, 1950, and Section 28 of the Special Marriage Act, 1954, regarding Mutual Divorce, the parties have reached an amicable settlement and a Settlement Agreement has been submitted. In the interest of justice, we exercise our jurisdiction under Article 142 of the Constitution of India to dissolve the marriage between the husband and wife, and a decree of divorce is hereby granted.

[Para 8]

Removed

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