SUDHEER TIWARI Vs. PRERNA TIWARI

JUDGEMENT

(1.) Heard.

(2.) During pendency of this appeal, the parties have entered into compromise and application under Sec. 13B of the Act, 1955 has been preferred which is supported by affidavits of both the parties. Perusal of the order of the learned Court below would show that the parties are living separately since October 2016 and it is been submitted that both the parties cannot stay together and have decided to dissolve the marriage.

(3.) In this context, the text of Sec. 13B of Hindu Marriage Act would be relevant here and quoted below: