KHUSBOO BINDRA Vs. AKSHDEEP

JUDGEMENT

(1.) The second petitioner in HMA-342-2020 on the file of Addl. District Judge, SAS Nagar, Mohali, has come up In this appeal in FAO No. 2794 of 2020 in impugning the order dated 30.07.2020 passed on the file of aforesaid Court. The brief facts leading to this appeal are as under: -

(2.) The appellant herein is the second petitioner before the District Court. In the said proceedings, the first petitioner Akshdeep is her husband. Their marriage was solemnized on 04.12.2017 at Gurudwara Shri Guru Arjun Dev Singh Sabha, Sunny Enclave, Sector-125, Tehsil Kharar, District SAS Nagar (Mohali), according to Sikh/Hindu rites. Thereafter it is stated that, they lived together as husband and wife till January 2019 and that there are no issues to them in the wedlock. It is contended that, certain disputes arose between them, which were not reconcilable, resulting in their marriage being broken irretrievably, hence they started living separately. In the meanwhile, the appellant herein moved over to Malaysia to pursue her education in Medical Science.

(3.) It is in this background, both parties mutually agreed to part their ways and to proceed independently in their respective life, seeking decree of divorce by mutual consent. In that behalf, there was a meeting between the parties in the presence of their elders, where the terms of settlement arrived at for seeking decree by mutual consent was reduced in to writing vide, settlement deed dated: 18.06.2020. In terms thereof the joint petition seeking decree of divorce by mutual consent was filed under Sec.13-B of the Hindu Marriage Act (for short, 'the Act').