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    4. DIVORCE PETITIONS UNDER SECTION 13 (B) (1) AND 13 (B) (2) OF THE HINDU MARRIAGE ACT.

    DIVORCE PETITIONS UNDER SECTION 13 (B) (1) AND 13 (B) (2) OF THE HINDU MARRIAGE ACT.

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    PETITION UNDER SECTION 13 (B) (1) OF THE HINDU MARRIAGE ACT, 1955 SEEKING DECREE OF DIVORCE BY MUTUAL CONSENT AS PER THE MEMORANDUM OF UNDERSTANDING FILED WITH THE PETITION WHEREBY THE WIFE IS GIVEN A LUMP SUM AMOUNT AND A CAR ON ACCOUNT OF PERMANENT ALIMONY, MAINTENANCE ETC. AND WIFE RELINQUISHES HER 50% SHARE IN THE JOINT PROPERTY IN THE NAME OF THE HUSBAND.
    petition under section 13 (b) (1) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the memorandum of understanding filed with the petition whereby the wife is given a lump sum amount and a car on account of permanent alimony, maintenance etc. and wife relinquishes her 50% share in the joint property in the name of the husband.
    PETITION UNDER SECTION 13 (B) (2) OF THE HINDU MARRIAGE ACT, 1955 SEEKING DECREE OF DIVORCE BY MUTUAL CONSENT AS PER THE MEMORANDUM OF UNDERSTANDING FILED WITH THE PETITION WHEREBY THE WIFE IS GIVEN A LUMP SUM AMOUNT AND A CAR ON ACCOUNT OF PERMANENT ALIMONY, MAINTENANCE ETC. AND WIFE RELINQUISHES HER 50% SHARE IN THE JOINT PROPERTY IN THE NAME OF THE HUSBAND.
    petition under section 13 (b) (2) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the memorandum of understanding filed with the petition whereby the wife is given a lump sum amount and a car on account of permanent alimony, maintenance etc. and wife relinquishes her 50% share in the joint property in the name of the husband.
    PETITION UNDER SECTION 13 (B) (1) OF THE HINDU MARRIAGE ACT, 1955 SEEKING DECREE OF DIVORCE BY MUTUAL CONSENT AS PER THE COMPROMISE FILED WITH THE PETITION WHEREBY A LARGE NUMBER OF PROPERTIES IN THE JOINT NAMES OF THE HUSBAND AND WIFE ARE DIVIDED AS PER THE COMPROMISE DEED AND WIFE ACCEPTES HER SHARE AS PERMANENT ALIMONY, MAINTENANCE ETC. ALONGWITH THE COMPROMSIE DEED.
    petition under section 13 (b) (1) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the compromise filed with the petition whereby a large number of properties in the joint names of the husband and wife are divided as per the compromise deed and wife acceptes her share as permanent alimony, maintenance etc. alongwith the compromsie deed.
    PETITION UNDER SECTION 13 (B) (2) OF THE HINDU MARRIAGE ACT, 1955 SEEKING DECREE OF DIVORCE BY MUTUAL CONSENT AS PER THE COMPROMISE FILED WITH THE PETITION WHEREBY A LARGE NUMBER OF PROPERTIES IN THE JOINT NAMES OF THE HUSBAND AND WIFE ARE DIVIDED AS PER THE COMPROMISE DEED AND WIFE ACCEPTES HER SHARE AS PERMANENT ALIMONY, MAINTENANCE ETC. ALONGWITH THE COMPROMSIE DEED.
    petition under section 13 (b) (2) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the compromise filed with the petition whereby a large number of properties in the joint names of the husband and wife are divided as per the compromise deed and wife acceptes her share as permanent alimony, maintenance etc. alongwith the compromsie deed.
    PETITION UNDER SECTION 13 (B) (1) OF THE HINDU MARRIAGE ACT, 1955 SEEKING DECREE OF DIVORCE BY MUTUAL CONSENT AS PER THE MEMORANDUM OF UNDERSTANDING FILED WITH THE PETITION WHEREBY THE WIFE IS GIVEN A LUMP SUM AMOUNT ON ACCOUNT OF HER ISTRIDHAN, DOWRY ARTICLES, PERMANENT ALIMONY, MAINTENANCE ETC. AND THE CUSTODY OF THE FEMALE CHILD IS GIVEN TO THE FATHER AND THE MOTHER IS GRANTED VISITATION RIGHTS.
    petition under section 13 (b) (1) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the memorandum of understanding filed with the petition whereby the wife is given a lump sum amount on account of her istridhan, dowry articles, permanent alimony, maintenance etc. and the custody of the female child is given to the father and the mother is granted visitation rights.
    PETITION UNDER SECTION 13 (B) (2) OF THE HINDU MARRIAGE ACT, 1955 SEEKING DECREE OF DIVORCE BY MUTUAL CONSENT AS PER THE MEMORANDUM OF UNDERSTANDING FILED WITH THE PETITION WHEREBY THE WIFE IS GIVEN A LUMP SUM AMOUNT ON ACCOUNT OF HER ISTRIDHAN, DOWRY ARTICLES, PERMANENT ALIMONY, MAINTENANCE ETC. AND THE CUSTODY OF THE FEMALE CHILD IS GIVEN TO THE FATHER AND THE MOTHER IS GRANTED VISITATION RIGHTS.
    petition under section 13 (b) (2) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the memorandum of understanding filed with the petition whereby the wife is given a lump sum amount on account of her istridhan, dowry articles, permanent alimony, maintenance etc. and the custody of the female child is given to the father and the mother is granted visitation rights.