Free Legal Advice from Top Lawyers in India
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : The procedure and grounds for getting both, Judicial separation and divorce are the same. It is at the option of the parties which remedy they choose from the court. If court will be satisfied it will grant the decree. Judicial Separation only suspends the obligations and duties leaving the room for reconciliation and if they fail to reconcile for one year, either of them may seek divorce on this grounds.
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : By taking the same grounds on which the judicial separation has been sought you can also apply for divorce and can in the said petition mention about the judicial separation decree.
Anilesh Tewari
Vikas Nagar , Lucknow
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : you can get divorce
Gunturi Chandra Mouli
Eluru , West Godavari
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : Divorce can be granted after 1 year from the order of Judicial Separation. No rehabilitation or sexual intercourse is permissible with wife during judicial separation.
Divorce can be granted as a mandate after judicial separation of year
Ashwini Guggalla
Toli Chowki , Hyderabad
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : Yeah, it is possible given cohabitation between you and your wife is not resumed after one year from the date of decree of judicial separation then divorce is granted.
Sanjucta Kabasi
New Delhi G.P.O. , New Delhi
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : Your question is not clear, judicial separation is been given for 6 months after filing of mutual divorce and in that manner to obtain divorce decree you have to appear before court on the date of appearance which is been given for a period of 6 months. there is further more procedure but you have to provide full information and be clear with the question you ask.
Rrgards
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : After getting the decree of judicial separation it becomes easier to get divorce. After one year of separation you may chose to file for divorce.
Meraki legal services
Janakpuri C-4 , West Delhi
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : Pls elaborate your question for accurate advise
V..P.Shamsudheen
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer :
Judicial separation for time being relief and last resort before the actual legal break up of marriage i.e. divorce. The reason for the presence of such a provision under Hindu Marriage Act is the anxiety of the legislature that the tensions and wear and tear strain of living together do not result in abrupt break – up of a marital relationship. There is no effect of a decree for judicial separation on the subsistence and continuance of the legal relationship of marriage as such between the parties. You can file a fresh divorce suit in the same court.
Minansu Bhadra
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : If you have apready taken a judicial separation from the court order and if there is no marital relationship even after that for a period of one year between husband and wife, if you have come to the conclusion that both of you cannot lead the life further you can apply for the divorce.
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : You may approach Family Court for mutual divorce
Arvind Aggarwal
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : section 13 of the Act provides that if there is no resumption of cohabitation between the parties one year after the decree for judicial separation is passed, the parties can get a decree for divorce on this ground itself. But divorce on this ground will be given only when one year has expired after the passing of the decree for judicial separation and not earlier. The reason for this is that one year is a long period and it provides sufficient time to the parties for reconciliation or to arrive at a decision. If the parties fail to overcome their differences within this period, then there is no fun in allowing the legality of the marriage to just linger on when in substance the relationship of marriage has long expired.
Rajinder Kumar Mehmi
Question : divorce after getting decree of judicial separation
Subject : divorce after getting decree of judicial separation
Answer By Lawyer : You will have to file a fresh case for divorce
