VINOD Vs. MUKESH

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 25.11.2001. Out of the wedlock, no child was born. Due to temperamental differences, the parties could not pull on together. They are living separate since April, 2003. Petition filed by the husband for dissolution of marriage was dismissed by the learned Additional District Judge (Adhoc), Fast Track Court, Rohtak, on 25.7.2007. Thereafter, he filed appeal before this court.

(3.) TODAY both the parties are present in person in court. They have been identified by their respective counsels. As agreed between the parties, they have filed petition for dissolution of marriage by way of mutual consent. Their joint statement, which has been recorded separately today, is extracted as under:-