GURPREET KAUR Vs. BAGICHA SINGH

JUDGEMENT

(1.) CHALLENGE in the present appeal is to the judgment and decree of the learned court below whereby petition filed by the husband respondent under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), for dissolution of marriage, was allowed. During the pendency of the appeal, the same was amended and converted into a petition under Section 13-B of the Act for divorce by mutual consent.

(2.) BRIEFLY , the facts of the case are that the marriage of the parties was solemnised as per Sikh rites (Anand Karaj) on 16.2.2004 at Bhikhiwind, Tehsil Patti, District Amritsar. Out of the wedlock, one female child, namely, Sharanjit Kaur, was born. Due to temperamental differences, the parties could not pull on together. They are living separately since August 2005. Petition filed by the husband for dissolution of marriage under Section 13 of the Act, was allowed by the learned Additional District Judge (Fast Track Court) (Adhoc), Tarn Taran, on 11.11.2009. Thereafter, the appellant wife filed appeal before this court.

(3.) TODAY both the parties were present in person in court. They were identified by their respective counsels. As agreed between the parties, the parties filed petition for dissolution of marriage by way of mutual consent. They have made joint statement before this court today, which is extracted as under:-