ARTI Vs. DEEPAK SONI

JUDGEMENT

(1.) CHALLENGE in the present appeal is to the judgment and decree of the learned court below whereby petition filed by the respondent husband 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 Hindu rites on 5.9.2006 at Jind. Out of the wedlock one male child, namely, Purab was born on 4.12.2007, who is living with the mother. Due to temperamental differences, the parties could not pull on together. They are living separately since 16.3.2007. Petition filed by the husband for dissolution of marriage under Section 13 of the Act, was allowed by the learned District Judge, Jind, on 7.12.2009. Thereafter, the appellant wife filed appeal before this court.