PETITION OF DIVORCE BY MUTUAL CONSENT
IN THE DISTRICT COURT OF ____________
AT _________________________
Suit No. ________ of ______
Case Name: __________________________________
Petition for a decree for dissolving marriage by mutual consent under section 13 B of the HinduMarriage Act, 1955.
The humble petition of the said ________________
RESPECTFULLY:
1. That the parties to this present petition are both by religion and faith Hindus and they were married per Hindu rites/customs at _________ on __________ and the said marriage still exists. They are of age above 21 years.
2. The parties ever since the marriage did not pull on together being of different tastes habits,, ideas, and bearing and so being completely different nature and temperament and could never adjust themselves even for some days and so had no love nor heart for each other and there are not going to reconcile between them in future.
3. That the parties last lived/cohabited at _____________ within the jurisdiction of this court when petitioner ____________ of own and out of free will/accord broke the matrimonial home and withdrew herself from the company of said ____________ with all her personal belongings and since then she has been residing and living at her father's house and is undesired any with any wish for uniting with her husband.
4. That except as hereunder stated there were no other proceedings between parties.
5. That the above petition is bona fide and not presented in collusion between the parties.
6. That there is every legal grounds in granting the relief.
PRAYER
Your petitioners hence pray for a Decree of dissolution of marriage by mutual consent under section 13B of the Hindu Marriage Act 1955 and also and other orders be made as to this Learned Court may deem proper and fit.
And your petitioners as in duty bound shall ever pray.
VERIFICATION
I, ________, son of ___________ aged about _______ years residing at __________ do hereby solemnly affirm and say as follows:
_____________________________________________________________________________
I am the petitioner No. 1 above-named and I know and I have made myself acquainted with the facts and circumstances of this case.
The statements in paragraphs 1 to 6 are true to my knowledge and belief.
I sign this verification on this __________ day of _______ at the Court House at ___________.
Signature of ___________________.
VERIFICATION
I, _________________ wife of _____________ daughter of ______, aged about ____ years by occupation service residing at _____________ do hereby solemnly affirm and say as follows: _____________________________________________________________________________
I am the petitioner No. 2 above-named. I know and I have made myself acquainted with the facts and circumstances of this case.
The statements in paragraphs 1 to 6 of the petition hereinabove are true to my knowledge and belief.
I sign this verification on this _____________ day of ________ at the Court House at _______.
Signature of __________________.
