JASBIR SINGH Vs. MANJIT KAUR

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 on 25.1.1998. Out of the wedlock one child, namely, Ranjodh Singh, was born. Due to temperamental differences, the parties could not pull on together. They are living separate since 2003. Petition filed by the husband for dissolution of marriage was dismissed by the learned Additional District Judge, Jalandhar, on 17.11.2009. Thereafter, the appellant filed appeal before this court.

(3.) TODAY both the parties were present in person in court. They were identified by their respective counsels. Their joint statement, which has been recorded separately today, is extracted as under:-