NEERAJ DORA Vs. JYOTI DORA

JUDGEMENT

(1.) Challenge in the present appeal is to the judgment and decree of the learned court below whereby petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act"), for dissolution of marriage was dismissed. 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 Hindu rites on 7.3.2000 at Surat. The marriage was consummated and one female child, namely, Dishti was born out of the wedlock and she is living with the respondent wife.

(3.) Today both the parties were present in Court. Their joint statement recorded separately in the court is extracted below :-