FAMILY-DIVORCE-MATTERS

DIVORCE-NULLITY OF MARRIAGE AND JUDICIAL SEPARATION

• 1.PETITION OF DIVORCE (PETITION OF DIVORCE UNDER SECTION 13-B OF HINDU MARRIAGE ACT, 1955)

• 2.PETITION FOR JUDICIAL SEPARATION (UNDER SEC. 10, OF HINDU MARRIAGE ACT, 1955)

• 3.AGREEMENT FOR MAINTENANCE BETWEEN HUSBAND AND WIFE ( MEMORANDUM OF UNDERSTANDING)

• 4.SEPARATION DEED BETWEEN HUSBAND AND WIFE (MEMORANDUM OF UNDERSTANDING)

• 5.JUDICIAL SEPARATION IN THE CASE OF HUSBAND'S ADULTERY

• 6.PETITION OF DIVORCE BY MUTUAL CONSENT (Petition for a decree for dissolving marriage by mutual consent under section 13 B of the Hindu Marriage Act, 1955)

• 7.PETITION OF WIFE FOR DECREE OF NULLITY OF MARRIAGE (Section 12 of Hindu Marriage Act,1955)

• 8.WRITTEN STATEMENT ON BEHALF OF DEFENDANT

FAMILY

• 1.COMPROMISE DEED BETWEEN HUSBAND AND WIFE (MEMORANDUM OF UNDERSTANDING)

• 2.PETITION BY HUSBAND FOR ANNULMENT OF VOIDABLE MARRIAGE (Petition under Section 12(1) (d) of the Hindu Marriage Act, 1955)

• 3.PETITION FOR RESTITUTION OF CONJUGAL RIGHTS (Petition under Section 9 of the Hindu Marriage Act, 1955)

• 4.DIVORCE PETITION ON THE GROUND OF ADULTERY

GUARDIANSHIP

• 1.PETITION FOR GUARDIANSHIP OF A MINOR (under Section 10 of the Guardians and Wards Act, 1890)

• 2.PETITION FOR REMOVAL OF GUARDIAN (Application under Section 39, Guardians and Wards Act, 1890)

• 3.PETITION FOR PERMISSION TO SELL MINOR'S PROPERTY (As per Section 29 of the Guardians and Wards Act, 1890)

MAINTENANCE

• 1.AGREEMENT FOR MAINTENANCE OF WIFE AND DAUGHTER (under section 125 of Cr.PC)

• 2.MAINTENANCE APPLICATION BY WIFE (under section 125 of Cr.PC)

• 3.MAINTENANCE CHARGE DEED (under section 125 of Cr.PC)

• 4.PETITION BY WIFE UNDER SECTION 125, Cr PC FOR MAINTENANCE

• 5.WRITTEN STATEMENT BY HUSBAND IN MAINTENANCE SUIT (suit for maintenance filed under section 125 of Cr.PC )

Divorce Petition

• 1.Divorce petition on the ground of conversion

• 2.Divorce Petition on the ground of cruelty

• 3.petition on the ground of desertion

• 4. PETITION ON INSANITY AS GROUND FOR DIVORCE Section 13 (1) (iii) in The Hindu Marriage Act, 1955

Objection

• 1.Adultery section 497 of Indian penal code

• 2.Conversion Section 13 in The Hindu Marriage Act, 1955 (1) (ii)

• 3.Cruelty Section 13 (1) (ib) in The Hindu Marriage Act, 1955

• 4.desertion Section 13 (1) (ib) in The Hindu Marriage Act, 1955

Written Statement

• 1.WRITTEN STATEMENT (INSANITY)