NARINDER KUMAR Vs. REKHA

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 Sec. 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 Sec. 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 21.2.2000 at Shanti Palace, Batala. No child was born out of the wedlock. Due to temperamental differences, the parties could not pull on together. They are living separate for the last eight years. Petition filed by the husband in the year 2004 for dissolution of marriage was dismissed by the learned Additional District Judge (Adhoc) Fast Track Court, Gurdaspur, on 30.5.2008. Thereafter, the appellant husband filed appeal before this court.

(3.) During the pendency of the appeal before this court to explore possibility of reconciliation, the matter was referred to the Mediation and Conciliation Centre in the High Court, where the same was compromised on 12.11.2009. Their statements regarding settlement are as under:-