PREETHA NAIR Vs. GOPKUMAR

JUDGEMENT

(1.) APPELLANT-PETITIONER has directed this appeal against the judgment and the decree dated 26. 6. 2000 passed by A. D. J. , Biora, District Ratlam in Civil Suit No. 14a/99, thereby dismissing the application filed on behalf of the appellant under the provisions of Section 13 of the Hindu Marriage Act for grant of decree of divorce against the respondent.

(2.) ON appearance of the respondent on service of notice of final hearing of this appeal, an effort was made for reconciliation between the parties. But due to the differences existing between the parties, the reconciliation was not possible.

(3.) DURING the pendency of this appeal, on 27. 3. 2001, both appellant and the respondent jointly filed I. A. No. 1090/2001 under Section 13rb of the Hindu Marriage Act for grant of decree of divorce on mutual consent as contemplated under Section 13-B of the Hindu Marriage Act. On filing the aforesaid application, the statements of the parties have been recorded by this Court and on perusal of the statements it was found that the parties are not prepared to leave together as husband and wife and they want dissolution of the marriage on consent.